Section 72 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
72. Dispute as to apportionment.
- When the amount of compensation has been settled, if any dispute arises as to the apportionment of the same or any part thereof, or as to the persons to whom the same or any part thereof is payable, the Collector may refer such disputes to the Authority.
