Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Mizoram - Section Section 39 in Mizoram (Land Revenue) Rules, 2013 39. Certificate of Purchase. - If sale of properties of defaulters is confirmed the District Collector or Settlement Officer or competent authority shall issued Certificate of purchase to the purchaser as prescribed in Form-19.
