Section 43(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(2)The Rehabilitation and Resettlement Committee shall include, apart from officers of the Government, the following members, namely:-(a)a representative of women residing in the affected area;(b)a representative of a voluntary organisation working in the area;(c)a representative of a nationalised bank;(d)the Land Acquisition Officer of the project;(e)the Chairpersons of the Local authorities located in the affected area or their nominees;(f)Member of the Legislative Assembly of the concerned area or their nominees;(g)a representative of the Requiring Body; and(h)Administrator for Rehabilitation and Resettlement as the Member- Convener.
