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

State of Mizoram - Subsection

Section 41(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(1)Where the Government is satisfied that there is likely to be involuntary displacement of persons due to acquisition of land, then, the State Government shall, by notification, appoint in respect of that project, an officer not below the rank of Deputy Collector to be the Administrator for Rehabilitation and Resettlement.