Section 21(5) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(5)In case any person so interested resides elsewhere, and has no such agent, the Collector shall ensure that the notice shall be sent to him by post in letter addressed to him at his last known residence, address of place or business and also publish the same in at least two daily newspapers and also on his official website.
