36. Allotment of House-sites in Urban and notified Town area.
(1)Allotment of house-sites and other plots in the areas declared by the Government as urban and town areas shall be made keeping in view of the provisions as contained in the Mizoram Urban and Regional Development Act, 1990 or in the Aizawl Development Authority Act, 2005 or in the Mizoram Municipalities Act, 2007 as the case may be.Provided that the land document shall contain clear geographical description (including macro and micro mapping), distinguishable boundary description accompanied by boundary pillars and accurate measurement of the area duly recorded.(2)The area of house site per family to be allotted will not exceed 1337.80 square metre or 1 bigha.(3)When a plot of land is allotted to a person, in order to obtain Land Settlement Certificate for the plot, a house shall be constructed within a period of 10 (ten) years.(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
