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 8 in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011 8. Time Limit For Investigation of Complaints. - A time limit may be prescribed for the Ombudsman to complete its investigations into complaints by the State Government.
