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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(48) in Mizoram (Land Revenue) Act, 2013

(48)The expressions, 'Village', 'Village Council' and 'Village Council President', shall have the same meaning respectively as assigned to each of these under the Lushai Hills District (Village Councils) Act, 1953 as amended from time to time, and declared as a revenue village under the provisions of the Mizoram (Land Survey and Settlement Operation) Act, 2003 and the rules made thereunder.