Section 24(3) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(3)Where jobs are created through the project and where the affected families opt for employment under Serial No. 4 of the Second Schedule to the Act, the appropriate Government or any other authority nominated by it for this purpose shall issue a Certificate identifying one member of the affected family as eligible for employment in the project concerned or any other project.
