Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Mizoram - Subsection Section 26(1) in Mizoram (Land Revenue) Rules, 2013 (1)For relinquishing land holding, the land holder or allottee may give a notice as prescribed in Form-10 to the Settlement Officer or the Assistant Settlement Officer of the district.
