Section 7(1) in Mizoram Scheduled Tribes and Scheduled Castes (Regulation of Issuance and Verification of) Community Certificates Act, 2014
(1)Where, before or after the commencement of this Act, a person not belonging to any of the Scheduled Tribes and Scheduled Castes has obtained a false Community Certificate to the effect that either himself or his children belongs to such Tribes or Castes, the Scrutiny Committee may, suo motu or on a written complaint by any person, call for the record and enquire into the correctness of such certificate and if it is of the opinion that the Certificate was obtained fraudulently, it shall, by an order cancel and confiscate the certificate after giving the person concerned an opportunity of being heard, and communicate the same to the concerned person and the concerned authority, if any. This includes confiscation of immovable properties fraudulently obtained by the defaulting person on ground of false certificate or impersonation.
