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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Mizoram - Subsection

Section 22(1)(d) in Mizoram (Land Revenue) Rules, 2013

(d)Crops or other agricultural or forest produce, building or any other construction on such land shall be liable to be removed for which no compensation shall be paid.