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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Mizoram - Subsection

Section 47(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(2)The Government shall also specify in the notification referred to in sub-section (1) the areas within which the Authority may exercise jurisdiction for entertaining and deciding the references made to it under Section 60 or applications made by the applicant under second proviso to sub-section (1) of Section 60.