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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Mizoram - Subsection

Section 24(1)(a) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(a)where no award under Section 11 of the said Land Acquisition Act has been made, then, all provisions of this Act relating to the determination of compensation shall apply; or