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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Mizoram - Subsection

Section 79(12) in Mizoram (Land Revenue) Act, 2013

(12)The person who preferred an appeal hereinafter called "appellant". An appellant may either appear in person or authorized one or more legal practitioners and, in the case of a Government department or a corporate body, it may authorize in writing any of its officers or Law Officers to present the case before the Tribunal.