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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Mizoram - Subsection

Section 78(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(1)On payment of such compensation, or on executing such agreement, or on making a reference under Section 60, the Collector may enter upon and take possession of the land, and use or permit the use thereof in accordance with the terms of the said notice.