(2)The Director or the Settlement Officer or the Assistant Settlement Officer, subject to appropriate recommendation of the Site Allotment Advisory Board as may be constituted from time to time and with prior approval of the State Government, shall have the power - (a) to allot any such land for the purposes of any industry or shop and stall or stone quarry or for any purpose of public utility on such conditions as may be prescribed; or(b)to allot land beyond the maximum ceiling limit of 60 bighas or 80268 square metres subject to the recommendation of the Mizoram Public Investment Board in a special case and public interest as the case may be, or;(c)to entrust the management of any such land or any rights therein in writing to the Local Council or the Village Council, as the case maybe, for the purposes of supply reserves or any other public utility purposes for the related area, as may be prescribed.
