Section 40(4) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(4)In the case of any land to which, in the opinion of the Government, the provisions of sub-section (1), sub-section (2) or sub-section (3) are applicable, the Government may direct that any or all of the provisions of Chapter II to Chapter VI shall not apply, and, if it does so direct, a declaration may be made under section 19 in respect of the land at any time after the date of the publication of the preliminary notification under sub-section (1) of Section 11.
