Section 3 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
3. Application of Act.
(1)The provisions of this Act relating to land acquisition, compensation, rehabilitation and resettlement, shall apply, when the State Government acquires land for its own use, hold and control, including for Public Sector undertakings and for public purpose, and shall include the following purposes, namely :-(a)for strategic purposes relating to military, air force, and armed forces of the Union, including central paramilitary forces or any work vital to national security or defence of India or State police, safety of the people; or(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;(c)project for project affected families;(d)project for housing; for such income group, as may be specified from time to time by the Government;(e)project for planned development or the improvement of village sites or any site in the urban areas or provision of land for residential purposes for the weaker sections in urban areas;(f)project for residential purposes to the poor or landless or to persons residing in areas affected by natural calamities, or to persons displaced or affected by reason of the implementation of any scheme undertaken by the State Government, any local authority or a corporation owned or controlled by the State.(2)The provisions of this Act relating to land acquisitions, consent, compensation, rehabilitation and resettlement, shall also apply, when the Government acquires land for the following purposes, namely:-(a)for public private partnership projects, where the ownership of the land continues to vest with State Government, for public purpose as defined in sub-section (1);(b)for private companies in the interest of the public;Provided that in the case of acquisition for -(i)private companies, the prior consent of at least eighty per cent of those affected families.(ii)public private partnership projects, the prior consent of at least seventy percent of those affected families, shall be obtained through a process as may be prescribed by the Government:Provided further that the process of obtaining the consent shall be carried out along with the Social Impact Assessment study referred to in Section 4:(3)The provisions relating to rehabilitation and resettlement under this Act shall apply in the cases where, -(a)a private company purchases land, equal to or more than such limits in rural areas or urban areas, as may be prescribed by the Government, through private negotiations with the owner of the land in accordance with the provisions of Section 44;(b)a private company requests the Government for acquisition of a part of an area so prescribed for a public purpose:Provided that where a private company requests the Government for partial acquisition of land for public purpose, then, the rehabilitation and resettlement entitlements under the Second Schedule shall be applicable for the entire area which includes the land purchased by the private company and acquired by the Government for the project as a whole.
