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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

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

(f)"Collector" means the Collector of a revenue district, and includes a Deputy Commissioner and any officer specially designated by the Government to perform the functions of a Collector under this Act;