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State of Mizoram - Section

Section 1 in Mizoram (Land Revenue) Act, 2013

1. Short title, extent and commencement.

(1)This Act may be called The Mizoram (Land Revenue) Act, 2013.
(2)It shall extend to the whole of Mizoram except the area of Autonomous Districts of Lai, Mara and Chakma.
(3)It shall come into force on such date or dates as the State Government may, by notification in the Official Gazette, appoint, and different dates may be appointed for different provisions of the Act.