Section 9 in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
9. Obtaining prior consent.
- For the purpose of obtaining prior consent of affected families as required under sub-section (2) of section 2,-(a)Collector shall issue a notice in Form-D.(b)The notice shall be displayed on the notice board of Gram Panchayat, Janpad Panchayat and Zila Panchayat for rural areas and notice board of Municipality or Municipal Corporation for urban areas, as the case may be and also on the notice board at the Collectorate.(c)The consent or denial to consent shall be conveyed in Form-E.(d)After expiry of the time for submission of consent or otherwise, Collector shall record his findings as to whether the requisite consent under sub-section (2) of section 2 of the Act has been received or not.
