Section 15 in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
15. Consideration of the Social Impact Assessment report, recommendations of the Expert Group etc.
(1)appropriate Government shall examine the Social Impact Assessment report, the recommendations of the Expert Group, if any, and decide such area for acquisition which would ensure minimum displacement of people, minimum disturbance to the infrastructure, ecology and minimum adverse impact on the individuals affected.(2)The decision of the appropriate Government under sub-Rule (1) shall be made available in the telugu language to the concerned Grama Panchayat, Mandal Parishad, Municipality or Municipal Corporation, as the case may be, at village level or ward level in the affected areas and in the Offices of the District Collector, the Sub-Divisional Magistrate and the Tahsildar and shall be uploaded on the website of the appropriate Government concerned.(3)Before taking a decision under Sub Rule (1) the appropriate Government shall ensure that consent is obtained the cases where such consent is required as per the provisions of Sub Section 2 of Section 2 read with Section 41(3). Rules 16 to 20 of the Central Rules shall be followed for obtaining consent. Part-A and B of Form-V shall be used for the purpose of obtaining consent under Section of 41(3).
