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

State of Mizoram - Subsection

Section 43(1) in Mizoram (Land Revenue) Rules, 2013

(1)The intimation of any such order as is referred to in sub-section (1) of section 76 of the Act shall be served in the same manner as is laid down in clause (2) of rule 42 for the service of a notice or a requisition.