[Cites 0, Cited by 0]
[Entire Act]
State of Kerala - Section
Section 26 in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
26. Manner of recovery of excess compensation.
- Where any excess amount of compensation is proved to have been paid to any person as result of correction under sub-section (1) of section 33, the excess amount so paid shall be refunded within one month and in the case of default or refusal to pay such amount by the person concerned, the same shall be recovered as if it is an arrear of revenue due on land.Form No. 1[See rule 5(1)]Form of Requisition for Acquisition of Land| 1. | Name of district, taluk and village in which theland proposed to be acquired is situated | : |
| 2. | Survey Numbers) of the land proposed to beacquired | : |
| 3. | Extent of land to be acquired (Place withmeasurements and demarcations approved by a competent officer isattached) | : |
| 4. | Purpose for which it is to be acquired | : |
| 5. | (a) Name and designation of the departmentalofficer, if any, deputed for the joint inspection with therevenue officer | : |
| (b) Whether it is necessary to take possessionof the land in advance by invoking the urgency clause undersection 40 of the Land Acquisition Act. | : | |
| (c) The special reasons for invoking urgencyclause | : | |
| 6. | Whether the resolution of the Local SelfGovernment Institution to use the land for the specific purposeis attached | : |
| 7. | If required on behalf of Panchayat or aMunicipal Council or Corporation, whether the certificatesregarding the suitability of the site are appended | : |
| 8. | (a) Whether the sanction of the competentauthority has been obtained | : |
| (i) for the work for which the land is required | : | |
| (ii) for the requisition of the land inquestion. | : | |
| (b) Whether necessary budget provision existsfor meeting the cost of acquisition. | : | |
| 9. | Whether objection of the owners of the land havebeen considered | : |
| 10. | Whether any other suitable site is available | : |
| 11. | Whether the Local Self Government Institutionconcerned has agreed is abide by the conditions that may beimposed for alienation of the land after acquisition. | : |
| Declaration | |
| Certified that all the facts stated above aretrue to the best of my knowledge and information. | |
| (Office Seal) | Signature and Designation of the |
| Requisitioning Authority. |
| Sl. No. | Details of persons concerned | ||
| 1 | Name of the person(s) in whose name the land isregistered | : | |
| 2 | Name of the spouse | : | |
| 3 | Name of father/mother | : | |
| 4 | Address | : | |
| 5 | Village | : | |
| 6 | Grama Panchayath/Municipality/Corporation | : | |
| 7 | Taluk | : | |
| 8 | District | : | |
| 9 | (a) Scheduled Tribe :Yes/No (Attach authenticated copy of Certificate)(b) Other Traditional Forest Dweller: Yes/No Ifa spouse is a Scheduled Tribe (attach authenticated copy ofcertificate) | : | |
| 10 | Name of other members in the family with age(including children and adult dependents) | : | |
| 11 | Extent of land owned(a) for habitation(b) for self-cultivation or farming, if any | : | |
| 12 | Disputed land, if any | : | |
| 13 | Pattas/leases/grants, if any | : | |
| 14 | Any other right, including tenancy, if any | : | |
| 15 | Evidence in support | : | |
| 16 | Any other information | : | |
| Whether the terms of the acquisition have beenread out and explained to the person(s) and they have beenunderstood by them to the best of their knowledge | |||
| Signature/Thumb Impression of the members of thefamily(s) | : | ||
| 17 | Photographs of the person who gives consent | : |
| Declaration |
| I hereby declare that all the facts stated aboveare true and correct to the best of my information, knowledge andbelief and no material has been concealed therefrom. |
| I have read the contents of this consentform/the contents of this consent form have been read out to meand explained to me in..........................language and Iagree/do not agree to give my consent to the proposed acquisitionof the land described above in my ownership. |
| Signature of the person(s) giving thedeclaration: |
| Name(s) | : | |
| Countersigned by | : | |
| Deputy Collector. | ||
| Countersigned by | : | |
| District Collector. |
| No. .............................. | Thiruvananthapuram, Dated...................... |
| Whereas it appears to the Government of Keralathat the land specified in the Schedule below is needed or likelyto be needed for a public purpose, to wit for................ | |
| And whereas, in exercise of the powers conferredin sub section (1) of section 4 of the Right to Fair Compensationand Transparency in Land Acquisition, Rehabilitation andResettlement Act, 2013, (Central Act 30 of 2013) Government ofKerala have decided to conduct a Social Impact Assessment in thearea specified in the schedule below. | |
| Now therefore, sanction is accorded to theDistrict level Social Impact AssessmentUnit,................................District to conduct a SocialImpact Assessment Study and 'to prepare a Social ImpactManagement Plan as provided in the Act. The process shall becompleted within a period of six months. |