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 10 in Mizoram (Land Revenue) Rules, 2013 (10)Once any land held under land settlement certificate is transferred or alienated in favour of juristic person, land holding shall undergo change to become land under lease.
