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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Mizoram - Subsection

Section 12(8) in Lai Autonomous District (Village Councils) Act, 2007

(8)Every persons shall have the option of commuting his obligation to render service under collective works to payment of cash compensation in lieu of it at a rate to be fixed by a Village Council not exceeding Rs. 70 (Rupees seventy) per collective working day,.