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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Mizoram - Subsection

Section 13(2) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011

(2)All cases, with regard to the loss, wastage and misappropriation of any land of the Village Council, pending before the State Government or any other authority and not disposed of just before the constitution of Ombudsman shall be disposed of by the ombudsman in accordance with the provisions of this Act.