Section 2(c) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(c)"affected family" includes -(i)a family whose land or other immovable property has been acquired;(ii)a member of the family who has been assigned land by the State Government under any of its schemes and such land is under acquisition;(iii)a family residing without any illegality on any land in the concerned areas for preceding three years or more prior to the acquisition of the land or whose primary source of livelihood for three years prior to the acquisition of the land is to a reasonable extent, directly and substantially affected by the acquisition of such land;
