Section 14 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
14. Lapse of Social Impact Assessment report.
- Where a preliminary notification under Section 11 is not issued within twelve months from the date of appraisal of the Social Impact Assessment report submitted by the Expert Group under Section 7, then, such report shall be deemed to have lapsed and a fresh Social Impact Assessment shall be required to be undertaken prior to acquisition proceedings under Section 11.Provided that the Government, shall have the power to extend the period of twelve months, if in its opinion circumstances exist justifying the same.Provided further that any such decision to extend the period shall be recorded in writing and the same shall be notified and be uploaded on the website of the concerned authority.
