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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(k) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016

(k)"displaced family" means any family, who does not possess any other suitable land for settlement on account of acquisition of land and who has to be relocated and resettled from the affected area to the resettlement area;