Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Mizoram - Section Section 34 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016 34. Adjournment of enquiry. - The Collector may, for any cause he thinks fit, from time to time adjourn the enquiry to a day to be fixed by him.
