Section 19(5) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(5)Every declaration referred to in sub-section (1) shall indicate,-(a)the district or other territorial division in which the land is situated;(b)the purpose for which it is needed, its approximate area; and(c)where a plan shall have been made for the land, the place at which such plan may be inspected without any cost.
