Section 81 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
81. Penalty for contravention of provisions of Act.
- If any person contravenes any of the provisions relating to payment of compensation or rehabilitation and resettlement, every such person shall be liable to a punishment with imprisonment for a term of not less than six months which may extend to three years or with fine or with both.
