Section 11(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)Whenever, it appears to the Government that land in any area is required or likely to be required for any public purpose, a notification (hereinafter referred to as preliminary notification) to that effect along with details of the land to be acquired in rural and urban areas shall be published in the following manner, namely:-(a)in the Official Gazette;(b)in two daily newspapers circulating in the locality of such area in local language;(c)in the local language in the Village Council or Local Council, Municipality as the case may be and in the offices of the District Collector, the Deputy Collector and the Block Development Officer;(d)uploaded on the website of the Government;(e)in the affected areas, in such manner as may be prescribed.
