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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Mizoram - Subsection

Section 3(3)(a) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(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;