Section 30(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)The Collector having determined the total compensation to be paid, may, to arrive at the final award, impose "Solatium" as prescribed in Schedule I, of the compensation amount.Explanation. - In the context of Mizoram, land is allotted to individuals free of cost by the Government or competent authority. For the removal of doubts it is hereby declared that solatium amount may be in addition to the compensation payable to any person whose land has been acquired compulsorily. Land acquired on the offer made voluntarily by the land holder or through private negotiation shall not carry any solatium.
