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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Mizoram - Subsection

Section 74(2)(b) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(b)the costs of the orders for the payment of the interest or other proceeds of the securities upon which such moneys are for the time being invested, and for the payment out of the Authority concerned of the principal of such moneys, and of all proceedings relating thereto, except such as may be occasioned by litigation between adverse claimants.