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] [Section 35] [Entire Act] State of Mizoram - Subsection Section 35(3) in Mizoram (Land Revenue) Rules, 2013 (3)For every payment of land revenue, Taxes, fees, etc. separate receipt as prescribe by the government shall be issued by the collecting authority for each case or category on land holding.
