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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Mizoram - Subsection

Section 20(5) in Lai Autonomous District (Village Councils) Act, 2007

(5)The order of the Executive Committee or of the officer under Sub- Section (3) and (4) above, shall be deemed to be an appropriate clause of the competent Civil Court for the purpose of evicting unauthorised occupation from the area to which this section applies.