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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Mizoram - Subsection

Section 90(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(2)In deciding on such a reference made under the proviso to sub-section (1), the Authority concerned shall have regard to the question whether the land proposed to be taken, is reasonably required for the full and unimpaired use of the house, manufactory or building.