Section 11(5) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(5)After issuance of preliminary notification under sub-section (1), the Collector shall, before the issue of a declaration under Section 19, undertake and complete the exercise of updating of land records as prescribed within a period of two months.Provided that where prior consent is required, land records shall be updated before convening public consultation for obtaining the required consent to ensure that consent is given by the rightful land holders concerned.
