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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Mizoram - Subsection

Section 44(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(3)Based upon the Rehabilitation and Resettlement Scheme approved by the Commissioner as per the provisions of this Act, the Collector shall pass individual awards covering Rehabilitation and Resettlement entitlements as per the provisions of this Act,