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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Mizoram - Subsection

Section 30(2) in Mizoram (Land Revenue) Rules, 2013

(2)For any non-payment of land revenue due to forcible occupation of security force or para-military force or any other authority, appropriate land revenue and taxes shall be recovered at the time of release of rental charges or compensation as the case may be.