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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Mizoram - Subsection

Section 17(1) in Mizoram (Land Revenue) Act, 2013

(1)Any person who is found to occupy any land without lawful authority shall be regarded as a trespasser or encroacher and shall be evicted in accordance with the provisions of the Mizoram (Prevention of Government Land Encroachment) Act, 2001 as amended from time to time.