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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Mizoram - Subsection

Section 80(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(2)Any compensation or rehabilitation and resettlement benefit availed of by making a false claim or false representation or impersonation, or through fraudulent means shall be liable to be recovered by the Government in the manner as may be prescribed.