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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Mizoram - Subsection

Section 56(4) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(4)The Authority shall, after receiving reference under Section 60 and after giving notice of such reference to all the parties concerned and after affording opportunity of hearing to all parties, dispose of such reference within a period of six months from the date of receipt of such reference and make an award accordingly.