Section 66(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)Every award under this Chapter shall be in writing signed by the Presiding Officer of the Authority, and shall specify the amount awarded under clause first of Section 28, and also the amounts (if any) respectively awarded under each of the other clauses of the same sub-section, together with the grounds of awarding each of the said amounts.
