The MIZORAM (RESTRICTION ON USE OF TRANSFERRED LANDS) (AMENDMENT) ACT, 2023

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008
NOTIFICATION
No. H. 12018/116/2002-LJD(Rev), the 23rd February, 2023. The following Act is hereby published
for general information.
“The Mizoram (Restriction on use of Transferred Lands) (Amendment) Act, 2023”
(Act No. 1 of 2023)
(Received the assent of the Governor of Mizoram on 14.02.2023)
THE MIZORAM (RESTRICTION ON USE OF TRANSFERRED LANDS)
(AMENDMENT) ACT, 2023
(Act No. 1 of 2023)
Further to amend the Mizoram (Restriction on use of Transferred Lands) Act, 2002.
It is enacted by the Legislative Assembly of Mizoram in the Seventy fourth Year of the Republic
of India as follows: -
1. Short title, extent and commencement:
(1) This Act may be called the Mizoram (Restriction on use of Transferred Lands) (Amendment)
Act, 2023.
(2) It extends to the whole of Mizoram.
(3) It shall come into force on the date of publication in the Official Gazette.
2. Amendment of the section 7.-
Section 7 of the Mizoram (Restriction on use of Transferred Lands) Act, 2002 shall be
substituted as follows, namely:-
VOL - LII      Aizawl,    Monday   27.2.2023      Phalguna   8,      S.E.  1944,     Issue  No. 105
- 2 -Ex-105/2023
“7. PENALTY FOR CONTRAVENTION OF THE PROVISIONS OF THIS ACT.
Whoever contravenes or abets the contravention of the provisions of section 4 or section
5 of this Act, shall be punishable with monetary fine which may amount to ` 5,000/- (Rupees
Five thousand only), and in the case of a continuing contravention, with an additional fine which
may extend to five hundred rupees for everyday during which such contravention continues.”
Secretary,
Law & Judicial, PAD,
Govt. of Mizoram.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/200

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