Section 53 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
53. Filling up of vacancies.
- If, for any reason other than temporary absence, any vacancy occurs in the office of the Presiding Officer of an Authority and the Members, then the Government shall appoint another person in accordance with the provisions of this Act to fill the vacancy and the proceedings may be continued before the Authority from the stage at which the vacancy is filled.
