Section 4(6) in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006
(6)On the establishment of the University under sub-section (2), the land and other movable and immovable properties acquired, created, arranged or built by the University for the purpose of the University in the State of Mizoram shall vest in the University. As for the land the existing provisions of the Mizo District (Land and Revenue) Act, 1956 and Rules, 1967 and law relating to land in force in Mizoram shall prevail.
