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

Union of India - Subsection

Section 2(3) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013

(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 appropriate Government, through private negotiations with the owner of the land in accordance with the provisions of section 46;
(b)a private company requests the appropriate Government for acquisition of a part of an area so prescribed for a public purpose:
Provided that where a private company requests the appropriate 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.
Gujarat.- In section 2, in sub-section (2), after the second proviso, the following proviso shall be inserted, namely:-"Provided also that the acquisition of land for the projects listed in section l0A and the purposes specified therein shall be exempted from the provisions of the first proviso to this sub-section.[Gujarat Act No. 12 of 2016.]"