Section 10(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(2)Such land may be acquired subject to the condition that it is being done under exceptional circumstances, as a demonstrable last resort, where the acquisition of the land referred to in sub-section (1) shall, in aggregate for all projects in a district or State, in no case exceed such limits as may be notified by the Government considering the relevant State specific factors and circumstances.
