Section 7(6) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(6)The recommendations of the Expert Group referred to in sub-sections (4)and (5)shall be made available in the local language to the Village Council or Local Council, Municipality, as the case may be, and the offices of the District Collector, Deputy Collector and the Block Development Officer, and shall be published in the affected areas, in such manner as may be prescribed and uploaded on the website of the Government.
