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] [Section 20] [Entire Act] State of Mizoram - Subsection Section 20(1) in Lai Autonomous District (Village Councils) Act, 2007 (1)Without the written permission of the Lai Autonomous District Council, no such village or temporary village shall be made or setup at any site within the Lai District area.
