Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Mizoram - Subsection Section 21(4) in Mizoram (Land Revenue) Act, 2013 (4)Lease holder is a person who is given a lease of specified tenure to occupy certain parcel of land for specific purpose like industry, educational institution, etc.
