Section 3(3) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(3)The provisions relating to rehabilitation and resettlement under this Act shall apply in the cases where, -(a)a private company purchases land, equal to or more than such limits in rural areas or urban areas, as may be prescribed by the Government, through private negotiations with the owner of the land in accordance with the provisions of Section 44;(b)a private company requests the Government for acquisition of a part of an area so prescribed for a public purpose:Provided that where a private company requests the Government for partial acquisition of land for public purpose, then, the rehabilitation and resettlement entitlements under the Second Schedule shall be applicable for the entire area which includes the land purchased by the private company and acquired by the Government for the project as a whole.
