Section 8(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)The Government shall ensure that -(a)there is a legitimate and bona fide public purpose for the proposed acquisition which necessitates the acquisition of the land identified;(b)the potential benefits and the public purpose referred to in clause (a) shall outweigh the social costs and adverse social impact as determined by the Social Impact Assessment that has been carried out;(c)only the minimum area of land required for the project is proposed to be acquired;(d)there is no unutilized land which has been previously acquired in the area;(e)the land, if any, acquired earlier and remained unutilised, is used for such public purpose and make recommendations in respect thereof.
