Section 56(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(3)The Authority shall not be bound by the procedure laid down in the Code of Civil Procedure, 1908 (5 of 1908) but shall be guided by the principles of natural justice and subject to the other provisions of this Act and of any rules made thereunder, the Authority shall have the power to regulate its own procedure.
