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 29B] [Entire Act] State of Mizoram - Subsection Section 29B(1) in The Mizo District (Forest) Act, 1955 (1)When any property person has been seized as liable to confiscation the same may be released on payment of the value thereof estimated by the Executive Committee.
