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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Mizoram - Subsection

Section 80(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(3)Disciplinary proceedings may be drawn up by the disciplinary authority against a Government servant, who if proved to be guilty of a mala fide action in respect of any provision of this Act, shall be liable to such punishment including a fine as the disciplinary authority may decide.