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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Mizoram - Subsection

Section 16(2)(b) in Mizoram (Land Revenue) Act, 2013

(b)to allot land beyond the maximum ceiling limit of 60 bighas or 80268 square metres subject to the recommendation of the Mizoram Public Investment Board in a special case and public interest as the case may be, or;