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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Mizoram - Subsection

Section 41(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(2)The Administrator shall, with a view to enable him to function efficiently and to meet the special time frame, be provided with such powers, duties and responsibilities as may be prescribed by the Government and provided with office infrastructure and be assisted by such officers and employees who shall be subordinate to him as the Government may decide.