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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Mizoram - Subsection

Section 20(4) in Lai Autonomous District (Village Councils) Act, 2007

(4)Failure to vacate the area within the time fixed in the notice, the Executive Committee or and officer of the District Council authorised in that behalf, may impose a fine not exceeding Rs. 1,000/- per month to each family for the un-authorised occupation after the service of the notice.