Section 4 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
4. Preparation of Social Impact Assessment Study.
(1)Whenever the government intends to acquire land for a public purpose, it shall consult the concerned Village Council or Local Council or Municipality as the case may be at Village level or Local Council level in the affected area and carry out a Social Impact Assessment Study in consultation with them, in such manner and from such date as may be specified by the Government by notification.(2)The notification issued by the Government for commencement of consultation and of the Social Impact Assessment Study under sub-section (1) shall be made available in the local language to the Village Council or Local Council or Municipality, as the case may be, and in the offices of the District Collector, the Deputy Collector and the Block Development Officer, and shall be published in the affected areas, in such manner as may be prescribed and uploaded on the website of the Government:Provided that the Government shall ensure that adequate representation has been given to the representatives of Village Council or Local Council or Municipality as the case may be at the stage of carrying out the Social Impact Assessment Study:Provided further that the Government shall ensure the completion of the Social Impact Assessment Study within a period of six months from the date of its commencement.(3)The Social Impact Assessment study report referred to in sub-section (1) shall be made available to the public in the manner prescribed under Section 6.(4)The Social Impact Assessment study referred to in sub-section (1) shall amongst other matters include all the following, namely:-(a)assessment as to whether the proposed acquisition serves public purpose;(b)estimation of affected families and the number of families among them likely to be displaced;(c)extent of lands, public and private, houses, settlements and other common properties likely to be affected by the proposed acquisition;(d)whether the extent of land proposed for acquisition is the absolute bare - minimum extent needed for the project;(e)whether land acquisition at an alternate place has been considered and found not feasible;(f)study of social impacts of the project, and the nature and cost of addressing them and the impact of these costs on the overall costs of the project vis-á-vis the benefits of the project:Provided that Environmental Impact Assessment study, if any, shall be carried out simultaneously and shall not be contingent upon the completion of the Social Impact Assessment study.(5)While undertaking a Social Impact Assessment study under sub-section (1) the Government shall, among other things, take into consideration the impact that the project is likely to have on various components such as livelihood of affected families, public and community properties, assets and infrastructure particularly roads, public transport, drainage, sanitation, sources of drinking water, sources of water for cattle, community ponds, grazing land, plantations, public utilities such as post offices, fair price shops, food storage god owns, electricity supply, health care facilities, schools and educational or training facilities, anganwadis, children parks, places of worship, land for traditional tribal institutions and burial and cremation grounds.(6)The Government shall require the authority conducting the Social Impact Assessment study to prepare a Social Impact Management Plan, listing the ameliorative measures required to be undertaken for addressing the impact for a specific component referred to in sub-section (5), and such measures shall not be less than what is provided under a scheme or programme, in operation in that area, of the State or Central Government, as the case may be, in operation in the affected area.
