The MIZORAM (LAND ACQUISITION, REHABILITATION AND RESETTLEMENT) (AMENDMENT) ACT, 2017

The Mizoram GazetteEXTRA ORDINARY
Published by AuthorityRNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008
NOTIFICA TION
No. H. 12018/241/2015-LJD, the 4 th April, 2017.    The following Act is hereby published for general
information.
The Mizoram (Land Acquisition, Rehabilitation and Resettlement)
(Amendment) Act, 2017.
(Act No. 2 of 2017)
(Received the assent of the Governor of Mizoram on the 23rd March, 2017)
VOL - XLVI     Aizawl,      Wednesday   5.4.2017      Chaitra 15,      S.E.  1939,      Issue No. 154
THE MIZORAM (LAND ACQUISITION, REHABILITA TION AND RESETTLEMENT)
(AMENDMENT) ACT, 2017.
AN
ACT
to amend the Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016 (Act No. 5 of 2016).
It is enacted by the Legislative Assembly of Mizoram in the Sixty-Eight year of the Republic of
India as follows, namely :
1. Short title, extent : (1) This Act may be called the Mizoram (Land Acquisition, Rehabilitation
and commencement and Resettlement) (Amendment) Act, 2017.
(2) It shall have the like extent as the Principal Act.
(3) It shall commence from the date of its publication in the Mizoram Gazette.
2. Amendment of : In section 3 of the Principal Act, after clause (f) of sub-section (1), new
Section 3 provisos shall be inserted, as follows, namely :-
- 2 -Ex-154/2017
“Provided that the Government may also acquire land for the aforementioned
purposes by negotiation with the land holder, subject to the provisions of
this Act and rules made thereunder.
Provided further that on every instance of purchase of land under this sub-
section, the terms and condition of the negotiation shall invariably cover all
costs of the land and properties therein including claim or disclaim for
rehabilitation and resettlement. Provided also that the sale deed executed
under this section shall not be necessary for registration under the
Registration Act, 1908.”
3. Amendment of : Section 9 of the Principal Act shall be amended as follows, namely :-
Section 9
“9. Exemption from Social Impact Assessment.
“Where land is proposed to be purchased under sub-section (1) of section 3
and the rehabilitation and resettlement entitlement is disclaimed by the land
holder, or acquired invoking the urgency provisions under section 40,
the Government may exempt undertaking of the Social Impact Assessment
Study.”
Secretary,
Law & Judicial Department,
 Govt. of Mizoram.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/150

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