Section 16(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)Upon the publication of the preliminary notification under sub-section (1) of Section 11 by the Collector, the Administrator for Rehabilitation and Resettlement shall conduct a survey and undertake a census of the affected families, in such manner and within such time as may be prescribed, which shall include -(a)particulars of lands and immovable properties being acquired of each affected family;(b)livelihoods lost in respect of land losers and landless whose livelihoods are primarily dependent on the lands being acquired;(c)a list of public utilities and Government buildings which are affected or likely to be affected, where resettlement of affected families is involved;(d)details of the amenities and infrastructural facilities which are affected or likely to be affected, where resettlement of affected families is involved; and(e)details of any common property resources being acquired.
