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

State of Mizoram - Subsection

Section 22(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(2)Every person required to make or deliver a statement under this section shall be deemed to be legally bound to do so within the meaning of Sections 175 and 176 of the Indian Penal Code (45 of 1860).