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 4] [Entire Act] State of Mizoram - Subsection Section 4(2) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011 (2)The person appointed as Ombudsman shall be entitled for salary and allowances as may be fixed by the State Government from time to time.
