Section 71 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
71. Particulars of apportionment to be specified.
- When there are several persons interested, if such persons agree in the apportionment of the compensation, the particulars of such apportionment shall be specified in the award, and as between such persons the award shall be conclusive evidence of the correctness of the apportionment.
