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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Mizoram - Subsection

Section 26(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(3)The market value of lands acquired under the Land Acquisition Act, 1894 and its subsequent enhancements thereof (if any) under Section 18 of the Land Acquisition Act, 1894 shall not be cited as a precedent.