Section 31 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
31. Rehabilitation and Resettlement Award for affected families by Collector.
(1)The Collector shall pass Rehabilitation and Resettlement Awards for each affected family in terms of the entitlements provided in the Second Schedule according to the nature of the acquisition.(2)The Rehabilitation and Resettlement Award shall include all of the following, namely:-(a)rehabilitation and resettlement amount payable to the family;(b)bank account number of the person to which the rehabilitation and resettlement award amount is to be transferred;(c)particulars of house site and house to be allotted, in case of displaced families who have no other suitable land for settlement;(d)particulars of one time subsistence allowance and transportation allowance in case of displaced families;(e)particulars of payment for cattle shed and petty shops;(f)particulars of one-time amount to artisans and small traders;(g)particulars of annuity and other entitlements to be provided;Provided that in case any of the matters specified under clauses (a) to (g) are not applicable to any affected family the same shall be indicated as "not applicable";Provided further that the Government may, by notification increase the rate of rehabilitation and resettlement amount payable to the affected families, taking into account the rise in the price index.
