(1)The Government, subject to the availability of land free from all encumbrances and subject to appropriate recommendation of the "Site Allotment Advisory Board" as may be constituted by the Government from time to time or in separate proceedings, the Government may allot land belonging to the State Government as declared under section 12 of this Act, to the eligible person or persons as described in sub-section (16) of section 2 or sub-section (45) of section 2 of this Act in accordance with such other conditions as prescribed in Chapter IV to VI of this Act.(2)The Director or the Settlement Officer or the Assistant Settlement Officer, subject to appropriate recommendation of the Site Allotment Advisory Board as may be constituted from time to time and with prior approval of the State Government, shall have the power - (a) to allot any such land for the purposes of any industry or shop and stall or stone quarry or for any purpose of public utility on such conditions as may be prescribed; or(b)to allot land beyond the maximum ceiling limit of 60 bighas or 80268 square metres subject to the recommendation of the Mizoram Public Investment Board in a special case and public interest as the case may be, or;(c)to entrust the management of any such land or any rights therein in writing to the Local Council or the Village Council, as the case maybe, for the purposes of supply reserves or any other public utility purposes for the related area, as may be prescribed.(3)No allotment of land of any nature for whatever use shall be made in areas that may cause public nuisance or that it is not in general public interest on grounds of public health, public safety and even public convenience.
