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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Mizoram - Subsection

Section 26(1)(b) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(b)in absence of the value of land fixed as provided under clause (a), the average sale price for land situated within the same land-grading notified latest by the Government in the Land Revenue & Settlement Department for assessment of land revenue from time to time shall be taken into consideration; or