Section 94 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
94. Notice in case of suits for anything done in pursuance of Act.
- No suit or other proceeding shall be commenced against any person for anything done in pursuance of this Act, without giving to such person a month's previous notice in writing of the intended proceeding, and of the cause thereof, nor after tender of sufficient amendments.
