Section 25 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
25. Period within which an award shall be made.
- The Collector shall make an award within a period of twelve months from the date of publication of the declaration under Section 19 and if no award is made within that period, the entire proceedings for the acquisition of the land shall lapse: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 uploaded on the website of the concerned authority.
