Section 4(1)(b) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(b)The report of the Committee referred to in clause (a) shall include the following, namely:-

(i)whether the proposed acquisition of land serves any public purpose;

(ii)whether the extent of land proposed for acquisition is the absolute bare-minimum needed for the project;

(iii)whether the acquisition of land at an alternate place has been considered and found not feasible;

(iv)whether there is any land in the project area which has been previously acquired and remain unutilised;

(v)whether such land, if any, acquired earlier and remains unutilised, may be used for the project; and

(vi)the recommendations of the Committee.

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