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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Mizoram - Subsection

Section 93(2) in Mizoram (Land Revenue) Act, 2013

(2)An order which has been a subject or appeal or on revision shall not be reviewed or amended by any officer subordinate to the appellate or revision authority.Provided that no order shall be reviewed or amended after expiry of one-hundred eighty days in which the order sought to be amended was passed.