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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(31) in Mizoram (Land Revenue) Act, 2013

(31)"Public Investment Board" means Mizoram Public Investment Board constituted for screening and clearing proposals for using land for industrial purposes or for setting up of public institutions namely:- schools, colleges, hospitals, or for contract farming;