Section 26(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(2)Where the market value under sub-section (1) cannot be determined for the reason that -(a)the land is situated in such area where the transactions in land are restricted by or under any other law for the time being in force in that area; or(b)the registered sale deeds or agreements to sell as mentioned in clause (a) of sub-section (1) for similar land are not available for the immediately preceding three years; or(c)the market value has not been specified under the Indian Stamp Act, 1899 (2 of 1899) by the appropriate authority; or(d)the land grading for revenue collection on the area where the acquired land situates is not available, The Collector shall take into account the connectivity, distance from the road, gradient and topography of the land to be acquired, vicinity from the main commercial and residential area, climatic conditions, availability of water and power supply and other civic amenities.
