Section 18(1) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
(1)When the Government considers land acquisition under any Act, the Government or the authority concerned shall submit to the Gram Sabha the following written information along with the proposal:-(i)The complete outline of the proposed project; including the possible impact of the project;(ii)Proposed land acquisition;(iii)New people likely to settle in the village and possible impact on the area and society; and(iv)The proposed participation, amount of compensation, job opportunities, for the people of the village.
