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] [Entire Act] State of Mizoram - Section Section 40 in Mizoram (Land Revenue) Act, 2013 40. Allotment of House-sites to be Regulated. - Allotment of house-sites by a Village Council or by the Revenue Officer concerned shall be done in a prescribed manner.
