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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Mizoram - Subsection

Section 41(1) in Mizoram (Land Revenue) Act, 2013

(1)The land earmarked for permanent cultivation is to be allotted under Periodic Patta and which covers at least ½ (half) of the total land under the jurisdiction of the village concerned and shall include the area already used for permanent cultivation, such as, wet rice cultivation, mixed farming and land already allotted under Periodic Patta.