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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Mizoram - Subsection

Section 61(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(2)The statement under sub-section (1) shall be attached a schedule giving the particulars of the notices served upon, and of the statements in writing made or delivered by the persons interested respectively.