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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Mizoram - Subsection

Section 91(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(1)Where the provisions of this Act are put in force for the purpose of acquiring land at the cost of any fund controlled or managed by a local authority or of any Requiring Body, the charges of land incidental to such acquisition shall be defrayed from or by such fund or Requiring Body.