Section 2(za) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(za)"Requiring Body" means a company, a body corporate, an institution, or any other organisation or person for whom land is to be acquired by the Government, if the acquisition of land is for such Government either for its own use or for subsequent transfer of such land for public purpose to a company, body corporate, an institution, or any other organization, as the case may be, under lease, licence or through any other mode of transfer of land;
