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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Mizoram - Subsection

Section 37(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(2)The Collector shall give immediate notice of his awards to such of the persons interested who are not present personally or through their representatives when the awards are made.