Section 25(3) in Mizoram (Land Revenue) Rules, 2013
(3)In case of land being left uncultivated or undeveloped, the land holder shall be liable to pay land revenue or cess in the following manner:(a)Normal rate of land revenue will be charged for the initial 2 years.(b)Seven times of normal rate of land revenue will be charged from the 3rdyear if the land remains uncultivated or developed.(c)Fifteen times of normal rate of land revenue will be charged from 7th year if the land remains uncultivated or developed.(d)Twenty five times of normal rate of land revenue will be charged from 9th year if the land remains uncultivated or developed.
