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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Mizoram - Subsection

Section 79(6) in Mizoram (Land Revenue) Act, 2013

(6)If, for reasons other than temporary absence, any vacancy occurs in the office of the Chairman or the Member, then the Government shall appoint another person in accordance with the provisions of this Act to fill the vacancy and the proceedings may be continued before the Tribunal from the stage at which the vacancy is filled.