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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Mizoram - Subsection

Section 3(1)(f) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(f)project for residential purposes to the poor or landless or to persons residing in areas affected by natural calamities, or to persons displaced or affected by reason of the implementation of any scheme undertaken by the State Government, any local authority or a corporation owned or controlled by the State.