Section 19(4) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(4)Every declaration referred to in sub-section (1) shall be published in the following manner, namely:-(a)in the Official Gazette;(b)in two daily newspapers being circulated in the locality, of such area of which one shall be in the local language;(c)in the local language in the Village or 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.
