Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Mizoram - Section Section 42 in Mizoram (Land Revenue) Act, 2013 42. Allotment of Earmarked Land. - Allotment of the earmarked land shall be made by the Revenue Officer concerned in a prescribed manner and a Pass shall be issued for the purpose containing conditions after obtaining prior approval of the Government.
