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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Mizoram - Subsection

Section 57(2) in Mizoram (Land Revenue) Act, 2013

(2)On receipt of such certified statement it shall be lawful for the Collector or Settlement Officer or Assistant Settlement Officer of one district to proceed to recover the demand of the Collector or Settlement Officer or Assistant Settlement Officer of another district under the provisions of this Chapter, if the demand had risen in his own district.