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State of Mizoram - Section

Section 34 in Mizoram (Land Revenue) Rules, 2013

34. Collection of Land Revenue, taxes, etc.

(1)As provided in section 52 of the Act, every sum due on account of land revenue, taxes, etc. shall be collected by the revenue authority or collecting agent appointed by the Government at the places and the period as may be notified by the Revenue authorities from time to time.
(2)Whenever State Government appoint a Collecting Agent, a deed of agreement for the execution of the work shall be signed as prescribed in Appendix-VI.