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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Mizoram - Subsection

Section 110(1) in Mizoram (Land Revenue) Act, 2013

(1)Each group housing or apartment owner shall be entitled to an undivided interest in the common areas and facilities in the percentage specified in the Land Settlement Certificate (Apartment). Such percentage shall be computed by taking as the basis the extent of the plinth area available in the apartment in relation to the total extent of the plinth area available in the building.