Section 8(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(3)The decision of the Government shall be made available in the local language to the Village Council or Local Council, Municipality, as the case may be, and the offices of the District Collector, the Deputy Collector and the BDO, and shall be published in the affected areas, in such manner as may be prescribed, and uploaded on the website of the Government.Provided that where land is sought to be acquired for any of the purposes as specified in sub-section
