Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Mizoram - Subsection

Section 19(6) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(6)The declaration referred to in sub-section (1) shall be conclusive evidence that the land is required for a public purpose and, after making such declaration, the Government may acquire the land in such manner as specified under this Act.