Section 40(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)In cases of urgency, whenever the Government so directs, the Collector, though no such award has been made, may, on the expiration of thirty days from the publication of the notice mentioned in Section 21, take possession of any land needed for a public purpose and such land shall thereupon vest absolutely in the Government, free from all encumbrances.
