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 126] [Entire Act] State of Mizoram - Subsection Section 126(g) in Mizoram (Land Revenue) Act, 2013 (g)remanding any case or proceedings to the officer from whose decree the appeal is preferred, and while such officer shall record the substance of the evidence, if any, taken by him.
