Section 4(4) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(4)The Social Impact Assessment study referred to in sub-section (1) shall amongst other matters include all the following, namely:-(a)assessment as to whether the proposed acquisition serves public purpose;(b)estimation of affected families and the number of families among them likely to be displaced;(c)extent of lands, public and private, houses, settlements and other common properties likely to be affected by the proposed acquisition;(d)whether the extent of land proposed for acquisition is the absolute bare - minimum extent needed for the project;(e)whether land acquisition at an alternate place has been considered and found not feasible;(f)study of social impacts of the project, and the nature and cost of addressing them and the impact of these costs on the overall costs of the project vis-á-vis the benefits of the project:Provided that Environmental Impact Assessment study, if any, shall be carried out simultaneously and shall not be contingent upon the completion of the Social Impact Assessment study.
