Section 15(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)Any person interested in any land which has been notified under sub-section (i) of Section 11, as being required or likely to be required for a public purpose, may within sixty days from the date of the publication of the preliminary notification, object to -(a)the area and suitability of land proposed to be acquired;(b)justification offered for public purpose;(c)the findings of the Social Impact Assessment report.
