Section 5 in Andhra Pradesh 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, the District Collector, where he is not the appropriate Government, shall submit a report to the State Government to issue appropriate directions. In other cases the decision shall be taken by the District Collector.
