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 21] [Entire Act] State of Mizoram - Subsection Section 21(1) in Lai Autonomous District (Village Councils) Act, 2007 (1)No person shall be allowed to construct a house for any purpose without the written permission of the Executive Committee or officers authorised in this behalf.
