Section 16(7) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(7)When land is to be acquired for any project which carries separate package for rehabilitation and resettlement which is more beneficial to the affected families than the provisions of this Act, the Government shall be at liberty to opt such rehabilitation and resettlement package under such project, in consultation with the affected families who are required to be resettled under the provisions of this Act. In such a case, the Administrator shall prepare the draft Rehabilitation and Resettlement Scheme in accordance with the provisions of such special package:Provided that the manner of implementation and any amount involved in rehabilitation and resettlement under such other special project shall not be cited as precedent to any other case of land-acquisition, rehabilitation and resettlement under this Act.
