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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Mizoram - Subsection

Section 51(2) in Mizoram (Land Revenue) Act, 2013

(2)Officer appointed under sub-section (I) shall, within the limits of such area as the Government may by notification specify, exercise such powers and perform such duties as may be delegated by the Collector or Settlement Officer or Assistant Settlement Officer subject to such conditions as may be prescribed by the Government.