Section 60(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(2)The application shall state the grounds on which objection to the award is taken:Provided that every such application shall be made -(a)if the person making it was present or represented before the Collector at the time when he made his award, within six weeks from the date of the Collector's award;(b)in other cases, within six weeks of the receipt of the notice from the Collector under Section 21, or within six months from the date of the Collector's award, whichever period shall first expire:Provided further that the Collector may entertain an application after the expiry of the said period, within a further period of one year, if he is satisfied that there was sufficient cause for not filing it within the period specified in the first proviso.
