Section 44(6) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(6)If any land has been purchased through private negotiations by a person on or after the commencement of this Act, forty per cent, of the compensation paid for such land acquired shall be shared with the original land owners.Explanation. - For the purpose of this section, the expression-(a)"original land owner" refers to the owner of the land who has got rights and title over the land before commencement of this Act;(b)"specified persons" includes -(i)Government;(ii)Government company;(iii)association of persons or trust or society as registered under the Mizoram Societies Registration Act, 2005 (13 of 2005) wholly or partially aided by the Government or controlled by the Government.
