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State of Mizoram - Section

Section 72 in Mizoram (Land Revenue) Act, 2013

72. Application of proceeds of sale.

- The proceeds of the sale of any property under this Chapter shall be applied in defraying the expenses of the sale which shall be determined in the prescribed manner and the balance shall be applied to the payment of the arrears on account of which the sale was held and the surplus, if any, shall be paid to the person whose property has been sold.