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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Mizoram - Subsection

Section 44(5) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(5)Any purchase of land by a person other than specified persons without complying with the provisions of Rehabilitation and Resettlement Scheme shall be void ab initio:Provided that the Government may provide for rehabilitation and resettlement provisions on sale or purchase of land in the State and shall also fix the limits or ceiling for the said purpose.