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 56] [Entire Act] State of Mizoram - Subsection Section 56(1) in Mizoram (Land Revenue) Act, 2013 (1)An arrear of land revenue shall be recovered as per the procedure as may be prescribed by this Act and the Rules.
