Section 30 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
30. Award of solatium.
(1)The Collector having determined the total compensation to be paid, may, to arrive at the final award, impose "Solatium" as prescribed in Schedule I, of the compensation amount.Explanation. - In the context of Mizoram, land is allotted to individuals free of cost by the Government or competent authority. For the removal of doubts it is hereby declared that solatium amount may be in addition to the compensation payable to any person whose land has been acquired compulsorily. Land acquired on the offer made voluntarily by the land holder or through private negotiation shall not carry any solatium.(2)The Collector shall issue individual awards detailing the particulars of compensation payable and the details of payment of the compensation as specified in the First Schedule.(3)In addition to the market value of the land provided under Section 26, the Collector shall, in every case, award an amount calculated at the rate of twelve per cent, per annum on such market value for the period commencing on and from the date of the publication of the notification of the Social Impact Assessment study under sub-section (2) of section 4, in respect of such land, till the date of the award of the Collector or the date of taking possession of the land, whichever is earlier.
