Section 21(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)The Collector shall publish the public notice on his official website and cause public notice to be given at convenient places on or near the land to be taken, stating that the Government intends to take possession of the land, and that claims to compensations and rehabilitation and resettlement for all interests in such land may be made to him.
