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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Mizoram - Subsection

Section 29(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(1)The Collector in determining the market value of the building and other immovable property or assets attached to the land or building which are to be acquired, shall use the services of a competent engineer or any other specialist in the relevant field, as may be considered necessary by him.