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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Mizoram - Subsection

Section 35(4) in Mizoram (Land Revenue) Act, 2013

(4)When the Master Plan or Urban or Regional plans are made under Mizoram Urban and Regional Development Act, 1990 or the Aizawl Development Authority Act, 2005, or the Mizoram Municipalities Act, 2007 as the case may be, and the Rules made thereunder, no other separate Master Plan or Urban or Regional Plan is necessary.