Section 36 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
36. Power to call for records, etc.
- The Government may at any time before the award is made by the Collector under Section 30 call for any record of any proceedings (whether by way of inquiry or otherwise) for the purpose of satisfying itself as to the legality or propriety of any findings or order passed or as to the regularity of such proceedings and may pass such order or issue such direction in relation thereto as it may think fit:Provided that the Government shall not pass or issue any order or direction prejudicial to any person without affording such person a reasonable opportunity of being heard.
