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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Mizoram - Subsection

Section 30(3) in Mizoram (Land Revenue) Rules, 2013

(3)Tax on shop, stall, building, house, toll on persons and land recording fee, etc. shall be levied or collected by the Government or Municipality or Urban Local Body as the case may be at the rates fixed from time to time and the schedule of payment as specified.