Section 75 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
75. Investment of money deposited in other cases.
- When any money shall have been deposited in the Authority concerned under this Act for any cause other than the causes mentioned in Section 74, the Authority may, on the application of any party interested or claiming an interest in such money, order the same to be invested in the Government or other approved securities as it may think proper, and paid in such manner as it may consider will give the parties interested therein the same benefit from it as they might have had from the land in respect whereof such money shall have been deposited or as near thereto as may be.
