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State of Mizoram - Section

Section 102 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

102. Power to make rules.

- The State government may, by notification in the official gazette, make rules for the purpose of carrying out the provisions of this Act. Every rule made by the Government under this Act shall be laid as soon as may be after it is made, before State Legislative Assembly.