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State of Mizoram - Section

Section 5 in Mizoram (Land Revenue) Rules, 2013

(5)No reference is required to be made for clearance or recommendation of the Mizoram Public Investment Board (MPIB) in respect of allotment for any individual or any firms or any company or non-governmental organisation or churches or government department as indicated below:-
(a)In the case of individual or firm or companies or NGO for educational institution and setting up industrial unit, if the land area applied for is less than 5 bighas or 6,689 square metre;
(b)In case of Church for the purposes of church buildings, quarters or hall, etc. if the land area applied for is less than 3 bighas or 4,013.40 square metre;
(c)For Government Department's offices, quarters, etc. if the land applied for is less than 10 bighas or 13.378 square metre.