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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Mizoram - Subsection

Section 17(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(1)The Collector shall review the draft Scheme submitted under sub-section (6) of Section 16 by the Administrator with the Rehabilitation and Resettlement Committee at the project level constituted under Section 43.