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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Mizoram - Subsection

Section 22(4) in Mizoram (Land Revenue) Act, 2013

(4)Objections to the accrual of any rights under sub-section (1) may be filed by any aggrieved person who has interest in the land either in his individual capacity or as a member of the village or community, before such revenue authority within such time and in such form and manner as may be prescribed.