Section 77(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)Whenever it appears to the Government that the temporary occupation and use of any waste or arable land are needed for any public purpose, the Government may direct the Collector to procure the occupation and use of the same for such terms as it shall think fit, not exceeding three years from the commencement of such occupation.
