Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Mizoram - Subsection

Section 20(3) in Lai Autonomous District (Village Councils) Act, 2007

(3)The Executive Committee or any officer authorised by the Lai Autonomous District Council may evict any person or persons having in-occupation of un-authorised sub-village or temporary village. After serving on such person or persons, individually of a notice shall vacate the area within a period of one month.