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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Mizoram - Subsection

Section 40(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(3)Before taking possession of any land under sub-section (1) or sub-section (2), the Collector shall tender payment of eighty per cent, of the compensation for such land as estimated by him to the person interested entitled thereto.