Section 42 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
42. Commissioner for rehabilitation and resettlement.
(1)The State Government shall appoint an officer of the rank of Commissioner or Secretary of the Government for rehabilitation and resettlement of affected families under this Act, to be called the Commissioner for Rehabilitation and Resettlement.(2)The Commissioner shall be responsible for supervising the formulation of rehabilitation and resettlement schemes or plans and proper implementation of such schemes or plans.(3)The Commissioner shall be responsible for the post-implementation social audit in consultation with the public of the concerned Village in rural areas and Municipality in urban areas.
