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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Mizoram - Subsection

Section 70(1) in Mizoram (Land Revenue) Act, 2013

(1)The Collector or the Settlement Officer or the Assistant Settlement Officer shall order a refund and payment to the purchaser, of:-
(a)the amounts deposited by him under section 68; and
(b)the sum equal to 5 percent of the purchase money deposited under Clause (2) of section 68, if the sale is not confirmed or set aside.