(4)The application for land allotment under any category shall be carefully examined by Mizoram Public Investment Board or Site Allotment Advisory Board having regard to the followings:-(a)The identity and status of the applicant has to be ascertained;(b)Whether the land area applied for is within the ceiling limit;(c)Whether the land applied for falls within the land zoning as determined by the Master Plan of Mizoram Urban and Regional Planning authority or Plan of Municipality or Plan prepared by the Aizawl Development Authority as the case may be;(d)Whether the allotment of land or use of land would contravene or disturb or obstruct for the present or future spatial development on the basis of Master Plan approved by the government or local body in the area;(e)Whether, the land applied for, if allotted, will infringe or be detrimental to the following:-(i)public safety;(ii)public health;(iii)effect on public convenience;(iv)effect on environment or pollution;(v)general public order;(vi)natural beauty of the area;(vii)infrastructural development of the government.(f)The Mizoram Public Investment Board will be an Apex Board for accepting and recommending a project in a holistic manner and the question of land allotment (for the project) will be examined depending upon the merit of the project;(g)To examine and analyze the broad contours of an investment proposal particularly in respect of feasibility aspect of the Projects after considering due diligence by the Planning Department or the Finance Department;(h)To see that proposed requirement of land is important integral part of the projects. Such proposed projects for funding under any sources are routed through their respective Administrative or Line Departments with feasibility comments;(i)To judiciously examine all projects submitted by NGOs, Society, Individuals and Government having socio-economic importance to the state and there is no duplicity with other ongoing projects.
