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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Mizoram - Subsection

Section 95(4) in Mizoram Cooperative Societies Act, 2006

(4)The Registrar or persons authorized by him in this regard may also provide for the payment of total cost or part thereof and direct that such cost shall be recovered as arrears of land revenue from such persons against whom such orders lave been passed.