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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Mizoram - Subsection

Section 48(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(2)Notwithstanding anything contained in sub - section (1), the Government may authorise the Presiding Officer of one Authority to discharge also the functions of the Presiding Officer of another Authority.