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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Mizoram - Subsection

Section 8(1)(b) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(b)the potential benefits and the public purpose referred to in clause (a) shall outweigh the social costs and adverse social impact as determined by the Social Impact Assessment that has been carried out;