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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Mizoram - Subsection

Section 69(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(3)Any person who has not accepted the award under sub-section (2) may, by written application to the Collector, require that the matter be referred by the Collector for the determination of the Authority concerned.