The Mizoram (Land Survey and Settlement Operation)(Amendment) Act, 2014

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008
VOL - XLIII     Aizawl,    Tuesday  22.7.2014     Asadha   31,     S.E.  1936,    Issue No. 375
NOTIFICA TION
No.H. 12018/100/2001-LJD, the 17 th  July, 2014 . The following Act is hereby published for general
information.
The Mizoram (Land Survey and Settlement Operation)(Amendment) Act, 2014
(Act No. 4 of 2014)
{Received the assent of the Governor of Mizoram on the 11th July, 2014}.
Zahmingthanga Ralte,
Deputy Secretary to the Govt. of Mizoram.
- 2 -Ex-375/2014
THE MIZORAM (LAND REVENUE AND SETTLEMENT OPERA TION) (AMENDMENT)
ACT, 2014.
AN
ACT
to amend the Mizoram (Land Revenue and Settlement Operation) Act, 2003 (Act No. 4 of 2003)
(herein referred to as the Principal Act)
It is enacted by the Legislative Assembly of the State of Mizoram in the sixty-fifth year of Republic
of India as follows, namely :-
1. Short title, extent and (1) This Act may be called the Mizoram (Land Survey and Settlement
commencement Operation) (Amendment) Act, 2014.
(2) It shall have the like extent as the Principal Act.
(3) It shall come into force from the date of Publication in the
Official Gazette of Mizoram.
2. Deletion of Chapter IV Chapter IV of the Principal Act consisting of section 25-35
stand deleted.
3. Amendment of Chapter VI (1) Chapter VI of the Principal Act shall become Chapter IV and
sections 36-44 shall be renumbered as section 25, 26, 27, 28, 29,
30, 31, 32 and 33.
Secretary,
Law & Judicial Department,
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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