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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Mizoram - Subsection

Section 26(2)(d) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(d)the land grading for revenue collection on the area where the acquired land situates is not available, The Collector shall take into account the connectivity, distance from the road, gradient and topography of the land to be acquired, vicinity from the main commercial and residential area, climatic conditions, availability of water and power supply and other civic amenities.