- Application for acquisition of land for public purposes shall be in Form A. the following documents shall accompany the application to the collector for acquisition of land:(i)A draft notification under section 4 specifying the names of the district and block and approximate area and purpose for which the land is proposed to be acquired.(ii)A plan of the land proposed for acquisition giving its dimensions.(iii)A certificate to the effect that administrative sanction to the project for which land is acquired had been obtained and the provision for funds has been made on the budget.(iv)A detailed lost of buildings, trees etc. including the estimated compensation which may be paid for each item in the opinion of the acquiring body.(v)A certified copy of the resolution passed by a local body in the case of acquisition for the that body.(vi)A certificate by a company that the land proposed for acquisition is the minimum required for their purposes.(vii)A draft agreement under Section 41 of the Act to be submitted by a company only).
