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State of Mizoram - Section

Section 55 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

55. Orders constituting Authority to be final and not to invalidate its proceedings.

- No order of the Government appointing an Authority shall be called in question in any manner, and no act or proceeding before an Authority shall be called in question in any manner on the ground merely of any defect in the constitution of an Authority.