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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Mizoram - Subsection

Section 39(2) in Mizoram (Land Revenue) Act, 2013

(2)In an area where settlement operation has been done, the competent Revenue Officer may, with prior sanction of the Government, allot house-sites by giving a House Pass having an area not exceeding 1337 square metre per family.Provided that the land document shall contain clear geographical description (including macro and micro mapping), distinguishable boundary description accompanied by boundary pillars and accurate measurement of the area duly recorded.