Section 61(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)In making the reference, the Collector shall state for the information of the Authority, in writing under his hand -(a)the situation and extent of the land, with particulars of any trees buildings or standing crops thereon;(b)the names of the persons whom he has reason to think interested in such land;(c)the amount awarded for damages and paid or tendered under Section 13, and the amount of compensation awarded under the provisions of this Act;(d)the amount paid or deposited under any other provisions of this Act; and(e)if the objection be to the amount of the compensation, the grounds on which the amount of compensation was determined.
