Section 101(3) in Mizoram (Land Revenue) Act, 2013
(3)The competent authority, upon such land being vacated, may restore the land to the original transferor or his successor-in-interest on refund of the actual consideration to the transferee or any person claiming through him;Provided that in case the original transferor or his successor-in-interest refuses or fails to refund the actual consideration to the transferee or any person claiming through him, the land shall vest in the Government free from all encumbrances.
