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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Mizoram - Subsection

Section 88(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(1)Save as otherwise provided in Section 62, the service of any notice under this Act shall be made by delivering or tendering a copy thereof signed, in the case of a notice, by the officer therein mentioned, and, in the case of any other notice, by order of the Collector.