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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of Mizoram - Subsection

Section 7(5)(b) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(b)the potential benefits outweigh the social costs and adverse social impacts, it shall make specific recommendations within two months from the date of its constitution whether the extent of land proposed to be acquired is the absolute bare-minimum extent needed for the project and whether there are no other less displacing options available: