(1)If any person holding land for any particular purpose chooses to divert such land or any part thereof for any other purpose, such person shall apply for permission to the Collector or the Settlement Officer or the Assistant Settlement Officer who may, subject to prior sanction of the Government based on the recommendation of the Site Allotment Advisory Board concerned and the provisions of this Act and the rules made thereunder, refuse permission or grant it on such terms and conditions as it may think fit.(2)Permission to divert may be refused by the Government on the ground that the diversion is likely to cause a public nuisance or that it is not in the interest of the general public or it is against the provisions of this Act or any other law in force or that the holder is unable or unwilling to comply with the conditions that may be imposed under sub-section (3).(3)Conditions may be imposed on diversion for the following objects, namely, in order to secure the public health, public safety and public convenience, or to ensure availability of sufficient land in the area for the purposes of establishment of social infrastructure or for the purpose of agriculture including horticulture, and in the case of land which is to be used as building sites, in order to secure, in addition, that such diversion is in consonance with the plan of the area as notified under the Mizoram Municipalities Act, 2007 (Act No. 6 of 2007), or under the Aizawl Development Authority Act 2005 (Act No. 9 of 2005), or under the Mizoram Urban and Regional Development Act, 1990 (Act No. 12 of 1990), as the case may be.
