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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Mizoram - Subsection

Section 19(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(3)In projects where land is acquired in stages, the application for acquisition itself can specify different stages for the rehabilitation and resettlement, and all declarations shall be made according to the stages so specified.