(4)The allotment of the House Site will also be subject to the restriction that the said land will not be sold or alienated within ten years from the date of allotment even if it is converted into Land Settlement Certificate. The allotment shall be deemed to be automatically cancelled if sale or alienation is made within this period. The land shall be reverted back to the Government.Provided that in case the land is a subject matter of acquisition proceedings under The Land Acquisition Act, 1894 (as adapted by the Government of Mizoram), the prescribed period of ten years may be relaxed.CHAPTER - VI Allotment of Land in Rural Area
