Section 13 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
13. Payment for damage.
- The officer so authorised under Section 12 shall at the time of entry under Section 12 pay or tender payment for any damage caused, and, in case of dispute as to the sufficiency of the amount so paid or tendered, he shall at once refer the dispute to the decision of the Collector and such decision shall be final.
