Section 31(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(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.
