Section 43(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)Where land proposed to be acquired is equal to or more than fifty acres, the Government shall constitute a Committee under the chairmanship of the Collector to be called the Rehabilitation and Resettlement Committee, to monitor and review the progress of implementation of the Rehabilitation and Resettlement scheme and to carry out post-implementation social audits in consultation with the public of the concerned village in rural areas and Municipality in urban areas.
