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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Mizoram - Subsection

Section 22(3)(iv) in Mizoram (Land Revenue) Act, 2013

(iv)has been declared by the Government under any law in force as reserved or required for any public, community or village purpose, or as heritage site or area, or has been declared as unsafe or disaster-prone area.