Section 17 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
17. Roles and responsibilities of the Requiring Body for consent processes [Section 2].
(1)The Requiring Body shall appoint representatives competent to take decisions and negotiate terms and conditions of compensation and rehabilitation and resettlement, who shall be present in the meetings of affected land owners for obtaining the consent and reply to the queries raised by the land owners.(2)The Requiring Body shall provide all the information on the project, prior to the taking of consent as well as any additional information, if required.(3)The consent of affected land owners shall be obtained in FORM-VI.Chapter-V Preliminary Notification for Land Acquisition and Rehabilitation and Resettlement Scheme
