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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Mizoram - Subsection

Section 48(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(1)The Authority shall consist of one person (hereinafter referred to as the Presiding Officer) and two other Members to be appointed, by notification, by the Government.