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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Mizoram - Subsection

Section 16(4) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(4)The draft Rehabilitation and Resettlement scheme referred to in sub-section (2) shall be made known locally by wide publicity in the affected area and discussed in the public meeting of the concerned Village or Municipality.