Section 5 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
5. Public hearing for Social Impact Assessment.
- Whenever a Social Impact Assessment is required to be prepared under Section 4, the Government shall ensure that a public hearing is held at the affected area, after giving adequate publicity about the date, time and venue for the public hearing, to ascertain the views of the affected families to be recorded and included in the Social Impact Assessment Report.
