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State of Mizoram - Section

Section 15 in Mizoram (Land Revenue) Act, 2013

15. Right to Fisheries.

- State Government may, by notification, declare any collection of water, running or stagnant, to be a fishery and no right in any fishery so declared shall be deemed to have been acquired by any person or group of persons, after the commencement of this Act, except as provided in the rules made under this Act.