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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Mizoram - Subsection

Section 34(1) in Mizoram (Land Revenue) Rules, 2013

(1)As provided in section 52 of the Act, every sum due on account of land revenue, taxes, etc. shall be collected by the revenue authority or collecting agent appointed by the Government at the places and the period as may be notified by the Revenue authorities from time to time.