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State of Mizoram - Section

Section 103 in Mizoram (Land Revenue) Act, 2013

103. Penalty.

- Any person or persons intentionally disobeying an order or requisition to vacate under section 101 shall be liable to a fine which may extend to Rupees ten thousand, and in case such disobedience is continued, to a further fine which may extend to Rupees five thousand for each day during which such breach continues.