Section 105(4) in Mizoram (Land Revenue) Act, 2013
(4)any transfer of land to, or in favour of -(a)any company, corporation, society (including co-operative society), autonomous body or association, wholly or substantially owned and controlled or managed by the Government and which the Government may, by notification, specify in this behalf;(b)a Municipal Corporation or municipality constituted under any law.(c)any person or member of a Gorkha community domiciled in the State of Mizoram as described in Section 2(16).
