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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Mizoram - Subsection

Section 40(1) in Mizoram (Land Revenue) Rules, 2013

(1)An appeal preferred under section 12 of the Act, shall be made as prescribed in Form-20 on payment of appeal fee of Rupees two hundred in each case, shall set forth concisely the grounds of grievances to the order appealed against, and shall be accompanied by a copies of order appealed against and receipt of appeal fee.