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 2] [Entire Act] State of Mizoram - Subsection Section 2(16) in Mizoram (Land Revenue) Act, 2013 (16)"Domicile of the State" or "domiciled in the State", with reference to the State of Mizoram, means any resident of the State, whose family has been residing in Mizoram prior to 26th January, 1950;
