Section 26(4) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(4)The market value of the land fixed for acquiring lands for poles used for electricity/tele-communication etc. shall not be cited as a precedent.Provided that in a case where the Requiring Body offers its shares to the owners of the lands (whose lands have been acquired) as a part of compensation, for acquisition of land, such shares in no case shall exceed twenty-five per cent, of the value so calculated under sub- section (1) or sub-section (2) as the case may be:Provided further that the Collector shall, before initiation of any land acquisition proceedings in any area, take all necessary steps to revise and update the market value of the land on the basis of the prevalent market rate in that area:Provided also that the Government shall ensure that the market value determined for acquisition of any land or property of an educational institution established and administered by a religious or linguistic minority shall be such as would not restrict or abrogate the right to establish and administer educational institutions of their choice.
