Section 2(s) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(s)"land owner" includes any person, -(i)whose name is recorded as the owner of the land or building or part thereof, in the records of the authority concerned; or(ii)who is granted rights on the land under any law of the State including assigned lands; or(iii)any person who has been declared as such by an order of the court or Authority;
