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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Mizoram - Subsection

Section 19(4)(c) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(c)in the local language in the Village or Municipality as the case may be, and in the offices of the District Collector, the Deputy Collector and the Block Development Officer;