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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Mizoram - Subsection

Section 26(1)(a) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(a)the market value, if any, specified in the Indian Stamp Act, 1899 (2 of 1899) as amended for the State of Mizoram for the registration of sale deeds or agreement to sell, as the case may be, in the area where land is situated; or