Section 8(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(2)The Government shall examine the report of the Collector, if any, and the report of the Expert Group on the Social Impact Assessment study and after considering all the reports, recommend such area for acquisition which would ensure minimum displacement of people, minimum disturbance to the infrastructure, ecology and minimum adverse impact on the individuals affected.
