Section 25(4) in Mizoram (Land Revenue) Rules, 2013
(4)Automatic cancellation of land allotment after 10 years during which the land remains uncultivated or developed.Provided that land cultivated or developed to the extent of 50% of the total area of allotted land will be regarded as deemed cultivated or developed.Explanation - The period under which the land is not developed or utilised due to extraneous reason, such as, forcible occupation of the land by security forces, will be exempted.
