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State of Mizoram - Section

Section 20 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

20. Land to be marked out, measured and planned including marking of specific areas.

- The Collector shall thereupon cause the land, unless it has been already marked out under Section 12, to be marked out and measured, and if no plan has been made thereof, a plan to be made of the same.