Section 16(5) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(5)A public hearing shall be conducted in such manner as may be prescribed, after giving adequate publicity about the date, time and venue for the public hearing at the affected area:Provided that in case where an affected area involves more than one Village or Local Council area or Municipality, public hearings shall be conducted in every Village or Local Council area or Municipality where more than twenty-five percent, of land belonging to that Village or Local Council area or Municipality is being acquired:
