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 52] [Entire Act]

State of Mizoram - Subsection

Section 52(4) in Mizoram (Land Revenue) Act, 2013

(4)It shall be lawful for the Collector or Settlement Officer or officer duly authorized by him to have access to, and to cause production and examination of receipt books, registers, accounts or documents maintained or required to be maintained by the collecting agent as may be prescribed by the Government from time to time.