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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Mizoram - Subsection

Section 77(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(3)In case the Collector and the persons interested differ as to the sufficiency of the compensation or apportionment thereof, the Collector shall refer such difference to the decision of the Authority.