Section 11(4) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(4)No person shall make any transaction or cause any transaction of land specified in the preliminary notification or create any encumbrances on such land from the date of publication of such preliminary notification till such time as the proceedings under this Chapter are completed.Provided that the Collector may, on the application made by the owner of the land so notified, exempt in special circumstances to be recorded in writing, such owner from the operation of this sub-section.Provided further that any loss or injury suffered by any person due to his will ful violation of this provision shall not be made up by the Collector.
