Section 86 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
86. Offences to be cognizable only on complaint filed by certain persons.
- No court shall take cognizance of any offence under this Act which is alleged to have been committed by a Requiring Body except on a complaint in writing made by the Collector or any other officer authorised by the Government or any member of the affected family.
