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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Mizoram - Subsection

Section 33(1)(g) in Mizoram (Land Revenue) Act, 2013

(g)that the land allotted for purposes other than house site is left undeveloped or reclaimed within three years from the date of allotment, or