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] [Entire Act] State of Mizoram - Section Section 18 in Mizoram (Land Revenue) Rules, 2013 (18)Application in prescribed form duly signed by authorized person should be made and accompanied by clear and comprehensive plan of intended purpose of use.
