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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Mizoram - Subsection

Section 33(3) in Mizoram (Land Revenue) Act, 2013

(3)No compensation shall be payable by the Government on account of such cancellation of any allotment or right over land under this Act. However, if the allottee has put up any constructions on the land, he shall be allowed a reasonable opportunity to remove the same.CHAPTER - V Settlement of Land For House Site In Urban / Notified Town Area