Section 101 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
101. Power to amend Schedule.
(1)The Government may, by notification, amend or alter any of the Schedules to this Act, without in any way reducing the compensation or diluting the provisions of this Act relating to compensation or rehabilitation and resettlement;(2)A copy of every notification proposed to be issued under sub-section (1), shall be laid in draft before the Legislative Assembly, while it is in session, for a total period of thirty days which may be compromised in one session or in two or more successive sessions aforesaid, the House agree in disapproving the issue of the notification or the House agree in making any modification in the notification, the notification shall not be issued or as the case may be, shall be issued only in such modified form as may be agreed upon by the House.
