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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Mizoram - Subsection

Section 41(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(3)Subject to the superintendence, directions and control of the Government and the Commissioner for Rehabilitation and Resettlement, the formulation, execution and monitoring of the Rehabilitation and Resettlement Scheme shall vest in the Administrator.