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State of Mizoram - Section

Section 37 in Mizoram (Land Revenue) Rules, 2013

37. Notice of demand.

- When land revenue, taxes, etc. have become arrear a notice of demand for payment of arrear shall be served to the defaulter directing to pay the arrear within one month from the date of issue of Notice of Demand. Notice of Demand shall be served to the defaulters as prescribed in Form-17.