Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act] State of Mizoram - Subsection Section 8(1)(e) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016 (e)the land, if any, acquired earlier and remained unutilised, is used for such public purpose and make recommendations in respect thereof.