The Land Acquisition (Mizoram Amendment) Act, 2011

The Mizoram GazetteEXTRA ORDINARY
VOL - XL    Aizawl,    Wednesday     20.7.2011      Asadha     29,   S.E.   1933,   Issue  No. 305
Published by Authority
RNI No. 27009/1973                    Postal Regn. No. NE-313(MZ) 2006-2008 Rs. 1/- per page
NOTIFICA TION
No.H.12018/203/09-LJD, the 18 th July, 2011.   The following Act of the Mizoram Legislative Assembly
which received the assent of the Governor of Mizoram is hereby published for general information.
The Land Acquisition (Mizoram Amendment) Act, 2011 (Act No. 10 of 2011)
{Received the assent of the Governor of Mizoram on the 13th July, 2011}
AN
ACT
to amend the Land Acquisition Act, 1894 (Central Act No. 1 of 1894) (hereinafter referred to as the
Principal Act) to provide for a specific provision empowering the state government to examine afresh the
draft award made by the Collector in certain case and to take punitive action against offenders of any
criminal activities and also to provide maximum capping while determining the value of the land.
It is enacted by the Legislative Assembly  of Mizoram in the sixty second year of the Republic of
India as follows :-
1. (1) This Act may be called the Land Acquisition (Mizoram Amend-
ment) Act, 2011.
(2) It shall extend to the whole State of Mizoram.
(3) It shall commence from the date of its publication in the Mizoram
Gazette.
2. (1) In section 5A of the Principal Act, after sub-section (1), the fol-
lowing proviso shall be added, namely-
Amendment of
sub-section 5A
Short title and
commencement
“Provided that if no objection from any person inter-
ested in any part of the notified land is received by the
Collector within the said period of thirty days, with ad-
equate documentary proof of such interest or rights, if
any, the proposed acquisition of such land shall not be
deemed to be of compulsory nature for the purposes of
sub-section (2) of section 23 of this Act.”
( 2 ) I n s e c t i o n 5 A o f t h e P r i n c i p a l A c t , a f t e r s u b - s e c t i o n
(2), the following proviso shall be added, namely :-
‘Profided that the State Government shall, while con-
sidering the Draft award for approval, shall examine
the genuineness of LSC, other documents of Land
Lease, Periodic Patta or any other form of valid land
holding as per law in force. If it is in the opinion of the
State Government that either the ownership or the land
Certificates/Passes is doubtful, then it may itself make
a decision in the interest of justice or direct the Collec-
tor to conduct a fresh enquiry, and any person who is
found to have committed prima facie an offence in this
connection punishable under any provisions of law in
force, shall be proceeded against by filing a FIR and
puninished accordingly.”
Sd/-
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/650
Ex-305/2011 2

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