Section 90(4) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(4)In the case of any acquisition of land so required no fresh declaration or other proceedings under Sections 11 to 19, (both inclusive) shall be necessary; but the Collector shall without delay furnish a copy of the order of the Government to the person interested, and shall thereafter proceed to make his award under Section 23.
