Section 3(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)The provisions of this Act relating to land acquisition, compensation, rehabilitation and resettlement, shall apply, when the State Government acquires land for its own use, hold and control, including for Public Sector undertakings and for public purpose, and shall include the following purposes, namely :-(a)for strategic purposes relating to military, air force, and armed forces of the Union, including central paramilitary forces or any work vital to national security or defence of India or State police, safety of the people; or(b)for infrastructure projects, which includes the following, namely :-(i)projects involving agro-processing, supply of inputs to agriculture, warehousing, cold storage facilities, marketing infrastructure for agriculture and allied activities such as dairy, fisheries, and meat processing, set up or owned by the Government or partly owned by the Government or by a farmers' co-operative or by an institution set up under a statute;(ii)project for industrial corridors or mining activities, national investment and manufacturing zones, as designated in the National Manufacturing Policy;(iii)project for water harvesting and conservation structures and sanitation;(iv)project for Government administered, Government aided educational and research schemes or institutions;(v)project for sports, health care, tourism, transportation or space programme;(vi)any infrastructure facility as may be notified in this regard by the State Government;(c)project for project affected families;(d)project for housing; for such income group, as may be specified from time to time by the Government;(e)project for planned development or the improvement of village sites or any site in the urban areas or provision of land for residential purposes for the weaker sections in urban areas;(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.
