Section 4(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)Whenever the government intends to acquire land for a public purpose, it shall consult the concerned Village Council or Local Council or Municipality as the case may be at Village level or Local Council level in the affected area and carry out a Social Impact Assessment Study in consultation with them, in such manner and from such date as may be specified by the Government by notification.
