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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(r) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(r)"landless" means such persons or class of persons who may be,-
(i)considered or specified as such under any state law for the time being in force; or
(ii)in a case of landless not being specified under sub - clause (i), as may be specified by the Government;