Section 83(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)Where an offence under this Act has been committed by any person who is or was employed in the State Government, at the time of commission of such alleged offence, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:Provided that nothing contained in this section shall render any person liable to any punishment if such person proves that the offence was committed without his knowledge or that such person exercised all due diligence to prevent the commission of such offence.
