Section 24(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(2)Notwithstanding anything contained in sub-section (1), in case of land acquisition proceedings initiated under the Land Acquisition Act, 1894 (1 of 1894), where an award under the said Section 11 has been made five years or more prior to the commencement of this Act but the physical possession of the land has not been taken or the compensation has not been paid the said proceedings shall be deemed to have lapsed and the Government, if it so chooses, shall initiate the proceedings of such land acquisition afresh in accordance with the provisions of this Act:Provided that where an award has been made and compensation in respect of a majority of land holdings has not been deposited in the account of the beneficiaries, then, all beneficiaries specified in the notification for acquisition under Section 4 of the said Land Acquisition Act, shall be entitled to compensation in accordance with the provisions of this Act.Provided further that in cases where land acquisition proceedings have been initiated under Land Acquisition Act, 1894 which have not yet been completed, the Government may, direct District Collector by issue of Notification to proceed acquisition process to reach its logical conclusion. Any person who has not accepted the awards of Collector may, by written application to the Collector require that the matter to be referred to the Presiding Officer appointed under Section 47 of this Act.
