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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Mizoram - Subsection

Section 3(1)(b) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(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;