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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Mizoram - Subsection

Section 60(1) in Mizoram (Land Revenue) Act, 2013

(1)In the opinion of the Collector or the Settlement Officer or the Assistant Settlement Officer the processes referred to in sub-section (1) and (2) of section 57 are not sufficient for the recovery of an arrear, he may, in addition to or instead of any of those processes, cause the land in respect of which such arrear is due to be attached and sold in the manners prescribed in this Act.