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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Mizoram - Subsection

Section 66(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(2)Every such award shall be deemed to be a decree and the statement of the grounds of every such award a judgment within the meaning of clause (2), and clause (9) of respectively, of Section 2 of the Code of Civil Procedure, 1908 (5 of 1908).