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] [Section 44] [Entire Act] State of Mizoram - Subsection Section 44(2) in Mizoram (Land Revenue) Rules, 2013 (2)No evidence shall be admitted under sub-rule (1) of this rule unless the Director or the Commissioner as the case may be, the Commissioner records in writing the reasons for its admission.
