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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Mizoram - Subsection

Section 43(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(3)The procedure regulating the discharge of the process given in this section and other matters connected thereto of the Rehabilitation and Resettlement Committee shall be such as may be prescribed by the Government.