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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Mizoram - Subsection

Section 8(1)(a) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(a)there is a legitimate and bona fide public purpose for the proposed acquisition which necessitates the acquisition of the land identified;