Section 18 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
18. Approved Rehabilitation and Resettlement Scheme to be made public.
- The Commissioner shall cause the approved Rehabilitation and Resettlement Scheme to be made available in the local language in the Village or Local Council or Municipality, as the case may be, and 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 concerned authority.
