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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Mizoram - Subsection

Section 43(2) in Mizoram (Land Revenue) Rules, 2013

(2)Any other order, not being a notice or requisition, which is to be sent or communicated to, or served shall be sent, communicated or served either by post or as if it were a summons issued by a Court under the Code of Civil Procedure, 1908 (5 of 1908).