Section 4(6) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(6)The Government shall require the authority conducting the Social Impact Assessment study to prepare a Social Impact Management Plan, listing the ameliorative measures required to be undertaken for addressing the impact for a specific component referred to in sub-section (5), and such measures shall not be less than what is provided under a scheme or programme, in operation in that area, of the State or Central Government, as the case may be, in operation in the affected area.
