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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Mizoram - Subsection

Section 54(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(2)The Presiding Officer of an Authority shall not be removed from his office except by an order made by the Government on the ground of proven misbehaviour or incapacity after inquiry.