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

State of Mizoram - Subsection

Section 37(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(3)The Collector shall keep open to the public and display a summary of the entire proceedings undertaken in a case of acquisition of land including the amount of compensation awarded to each individual along with details of the land finally acquired under this Act on the website created for this purpose.