Section 49(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)A person shall not be qualified for appointment as the Presiding Officer of an Authority unless,-(a)he is or has been a District Judge or District Magistrate or Officer of Law Department not below the rank of Joint Secretary; or(b)he is a qualified legal practitioner for not less than 10 (ten) years.
