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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Mizoram - Subsection

Section 22(5) in Chakma Autonomous District Council (Village Councils) Act, 2002

(5)The order of the Executive Committee or the Officer of the District Council passed under sub-section (3) and (4) above shall deem to be a clause of a competent Civil Court for the purpose of evicting unauthorized of the area to which this section applies.