Section 100(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(3)The provisions of this Act relating to the determination of compensation in accordance with the First Schedule, rehabilitation and resettlement in accordance with Second Schedule and infrastructure amenities in accordance with the provision of Section 32 of this Act shall apply to the enactments relating to land acquisition specified in the Third Schedule with effect from the publication of the Act in the official Gazette.
