Section 73(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)On making an award under Section 30, the Collector shall tender payment of the compensation awarded by him to the persons interested entitled thereto according to the award and shall pay it to them by depositing the amount in their bank accounts unless prevented by someone or more of the contingencies mentioned in sub-section (2).
