120. Prohibition against unauthorized dealings with public place or material.
(1)No person shall, without authority in that behalf, remove earth, sand or other materials or deposit any matter or make any encroachment from, in, or on any land vested in the State Government, or in any way obstruct the same.(2)Any encroachment in the manner described in sub-section (1) of this section of public place or public material or public space shall be decided by the Government as per provisions of the Mizoram (Prevention of Government Land Encroachment) Act, 2001 as amended from time to time.
