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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Mizoram - Subsection

Section 30(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(2)The Collector shall issue individual awards detailing the particulars of compensation payable and the details of payment of the compensation as specified in the First Schedule.