Section 5 in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
5. Acquisition under Urgency Provisions and Exemption from Social Impact Assessment Study.
- Where any land is proposed to be acquired invoking urgency provisions under section 40 of the Act and if it is considered expedient to do so and if such urgency falls within the purview of section 40 (2), the District Collector shall submit a report to the State Government seeking permission to invoke the urgency provisions giving cogent reasons and for exemption from undertaking social impact assessment study in such acquisition. The State Government shall examine the proposal and if satisfied that urgency provisions may be resorted to, communicate its decision to the District Collector. The District Collector thereafter shall proceed with the acquisition in accordance with provisions of the Act and these Rules.
