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[Cites 0, Cited by 0] [Section 79(11)] [Section 79] [Entire Act]

State of Mizoram - Subsection

Section 79(11)(a) in Mizoram (Land Revenue) Act, 2013

(a)The Tribunal shall not be bound by the procedure laid down by the Code of Civil Procedure, 1908 (5 of 1908) but shall be guided by the principles of justice and the spirit of the provisions of the Code, and subject to other provisions of this Act and the rules made thereunder, the Tribunal shall have powers to regulate its own procedure including the place at which it will have its sittings.