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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Mizoram - Subsection

Section 74(1)(b) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(b)if such purchase cannot be effected forthwith, then in the Government of other approved securities as the Authority concerned shall think fit, and shall direct the payment of the interest or other proceeds arising from such investment to the person or persons who would for the time being have been entitled to the possession of the said land, and such moneys shall remain so deposited and invested until the same be applied -
(i)in the purchase of such other lands as aforesaid; or
(ii)in payment to any person or persons becoming absolutely entitled thereto.