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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(47) in Mizoram (Land Revenue) Act, 2013

(47)"Vacant Land" means any land which has not been allotted to anyone, whether occupied or un-occupied and over which nobody has acquired any right under the Act, but shall not include any land within any surveyed and notified forest or wildlife sanctuary and any land comprising any Government or public road;