Section 4(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(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.
