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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Mizoram - Subsection

Section 17(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(2)The Collector shall submit the draft Rehabilitation and Resettlement Scheme with his suggestions to the Commissioner, Rehabilitation and Resettlement for approval of the Scheme.