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 12 in Mizoram (Land Revenue) Rules, 2013 (12)If the lease has no further use of the land for which it was leased, he shall surrender the land free of cost to the Government of Mizoram. He may claim the cost of building and other works executed in the land at P.W.D. schedule of rates.
