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State of Mizoram - Section

Section 27 in Chakma Autonomous District Council (Village Councils) Act, 2002

27. Boundaries and Jurisdiction of Village Council.

(1)In fixing the boundaries of the Village, the Executive Committee may appoint a boundary commission and the reports and the finding of the commission thus appointed shall be laid before the Council session.
(2)No person shall be allowed to make jhum outside the jurisdiction of that Village in which he resides without the written permission of the Executive Committee.