(1)Subject to the provisions of the Mizoram Land Survey and Settlement Operation Act, 2003 (4 of 2003) as amended from time to time and such rules as may be made by the State Government in this behalf, the Director of Land Records or the Director or the competent authority, as the case may be, shall give effect to allotment or partition of such multi-storied units or flats or apartments of multi-storeyed buildings to legal inheritors or transferees of the land or building, as may be prescribed.(2)No transfer of multi-storeyed units or flats or apartments of any multi-storied building shall be made by way of sale, exchange, gift, bequest or mortgage with possession, without prior permission from the Government or competent authority.(3)If the inheritors or transferees of such storeyed property have a joint interest in the land, their names shall be entered as co-holders in the record-of-rights.
