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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Mizoram - Subsection

Section 24(1)(b) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(b)where an award under the said Section 11 has been made, then such proceedings shall continue under the provisions of the said Land Acquisition Act, as if the said Act has not been repealed.