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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Mizoram - Subsection

Section 52(1) in Mizoram (Land Revenue) Act, 2013

(1)In order to carry out the purposes of this Act, the Government may appoint any person or group of persons or officer as an agent to be responsible for levy and collection of land revenue and taxes as per provision of rules made under this Act or as may be prescribed by the Government from time to time.