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 67] [Entire Act] State of Mizoram - Subsection Section 67(2) in Mizoram (Land Revenue) Act, 2013 (2)In default of payment of the balance of the bid amount within the period prescribed in section 66, the deposit after defraying therefrom the expenses of the sale shall be forfeited to the Government and the property shall be re-sold.
