Section 23(1) in Mizoram (Land Revenue) Rules, 2013
(1)If any obstruction, in the opinion of the District Collector or Settlement Officer or any other Officers duly authorised by the Government, is likely to occur:-(a)in taking possession of any Government land;(b)in the sealing of erection or work of the Government land under the Act;(c)the Revenue Officer or any other officer duly authorized by the Government in this behalf may obtain necessary police assistance.Provided that no sealing or taking possession of the unauthorized construction shall be made in the absence of at least two witnesses.
