Section 3(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(2)The provisions of this Act relating to land acquisitions, consent, compensation, rehabilitation and resettlement, shall also apply, when the Government acquires land for the following purposes, namely:-(a)for public private partnership projects, where the ownership of the land continues to vest with State Government, for public purpose as defined in sub-section (1);(b)for private companies in the interest of the public;Provided that in the case of acquisition for -(i)private companies, the prior consent of at least eighty per cent of those affected families.(ii)public private partnership projects, the prior consent of at least seventy percent of those affected families, shall be obtained through a process as may be prescribed by the Government:Provided further that the process of obtaining the consent shall be carried out along with the Social Impact Assessment study referred to in Section 4:
