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State of Mizoram - Section

Section 92 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

92. Exemption from income-tax, stamp duty and fees.

- No income tax or stamp duty shall be levied on any award or agreement made under this Act, except under Section 44 and no person claiming under any such award or agreement shall be liable to pay any fee for a copy of the same.