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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Mizoram - Subsection

Section 44(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(2)It shall be the duty of the Collector to refer the matter to the Commissioner for the satisfaction of all relevant provisions under this Act related to rehabilitation and resettlement.