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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Mizoram - Subsection

Section 65(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(1)In determining the amount of compensation to be awarded for land acquired including the Rehabilitation and Resettlement entitlements, the Authority shall take into consideration whether the Collector has followed the parameters set out under Section 26 to Section 30 and the provisions under Chapter V of this Act.