Section 10 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
10. Development Plan for Scheduled Castes or Scheduled Tribes Families.
(1)The Development Plan to be prepared in cases of a project involving land acquisition on behalf of a requiring body which involves involuntary displacement of the Scheduled Castes or Scheduled Tribes families under section 41 of the Act shall be as per Form IV.(2)The resettlement areas predominantly inhabited by the Scheduled Castes and the Scheduled Tribes shall get land free of cost for community and social gatherings as decided by the Collector from time to time.
