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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(6) in Mizoram (Land Revenue) Act, 2013

(6)"apartment owner" means the person or persons owning an apartment and an undivided interest in the common areas and facilities in the percentage specified in the Land Settlement (Apartment) Certificate and includes an outright purchaser or a hire purchase allotee of such apartment and undivided interest;