Section 70(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)The Requiring Body or any person aggrieved by the Award passed by an Authority under Section 65 may file an appeal to the High Court within sixty days from the date of Award:Provided that the High Court may, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal within the said period, allow it to be filed within a further period not exceeding sixty days.
