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 50] [Entire Act] State of Mizoram - Subsection Section 50(1) in Mizoram (Land Revenue) Act, 2013 (1)The Government may levy a premium on account of allotment of land for agricultural and nonagricultural purposes.
