Section 90(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(3)If, in the case of any claim under this Act, by a person interested, on account of the severing of the land to be acquired from his other land, the Government is of opinion that the claim is unreasonable or excessive, it may, at any time before the Collector has made his award, order the acquisition of the whole of the land of which the land first sought to be acquired forms a part.
