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 67] [Entire Act] State of Mizoram - Subsection Section 67(1) in Mizoram (Land Revenue) Act, 2013 (1)In default of payment of deposit referred to in section 66, the property shall be put up for resale and the expenses incurred in connection with the first sale shall be borne by the defaulting bidder.
