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State of Mizoram - Section

Section 61 in Mizoram (Land Revenue) Act, 2013

61. Notice of sale.

(1)Before effecting sale of any land or other immovable property under the provisions of this Chapter, the Collector or the Settlement Officer or the Assistant Settlement Officer shall issue and publish such notices and proclamations, in such form, in such manner and containing such particulars, as may be prescribed.
(2)A copy of every notice or proclamation issued under sub-section (1) shall be served on the defaulter.