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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Mizoram - Subsection

Section 33(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(3)Where any excess amount is proved to have been paid to any person as a result of the correction made under sub-section (1), the excess amount so paid shall be liable to be refunded and in the case of any default or refusal to pay, the same may be recovered, as prescribed by the Government.