Section 44(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)Where any person other than a specified person is purchasing land through private negotiations for an area equal to or more than such limits, as may be notified by the Government, considering the relevant specific factors and circumstances, for which the payment of Rehabilitation and Resettlement Costs under this Act is required, he shall file an application with the District Collector notifying him of -(a)intent to purchase;(b)purpose for which such purchase is being made;(c)particulars of lands to be purchased.
