Section 3(2)(ii) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Mizoram - Subsection

Section 3(2)(ii) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(ii)public private partnership projects, the prior consent of at least seventy percent of those affected families, shall be obtained through a process as may be prescribed by the Government:

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State of Mizoram - Subsection

Section 3(2)(ii) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016