Section 44(3) in Mizoram (Land Revenue) Rules, 2013
(3)The Director or the Commissioner as the case may be shall not take into account any evidence produced under sub-rule (1) of this rule unless the Revenue Officer has been allowed a reasonable opportunity:-(a)to examine the evidence or document or to cross-examine the witness produced by the appellant; or(b)to produce any evidence or document or any witness in rebuttal of the additional evidence produced by the appellant.Explanation - For the purpose of this provision, Revenue Officer means Director, or Land Revenue & Settlement, or Collector, or Settlement Officer or Assistant Settlement Officer.PART-9 Land Records
