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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Mizoram - Subsection

Section 42(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(1)The State Government shall appoint an officer of the rank of Commissioner or Secretary of the Government for rehabilitation and resettlement of affected families under this Act, to be called the Commissioner for Rehabilitation and Resettlement.