Section 30 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
30. Publication in affected areas.
(1)In addition to the modes of publication provided in the relevant sections of the Act, the notification of commencement of SIA study under sub-section (2) of section 4, the decision of the appropriate [Government] [Notified vide G.O. Ms. No. 299 Rev & DM Department dated 20-9-2017] on acquisition under sub-section (2) of section 8, the Preliminary Notification issued under sub-section (1) of section 11, and the declaration of acquisition under sub-section (1) of section 19 shall also be affixed in the Notice Board of the Office of the Village Administrative Officer concerned in the districts (other than Chennai District) and in respect of Chennai District in the Notice Board of the Corporation Division Offices concerned.(2)In the case of SIA report and SIMP under sub-section (1) of section 6, the recommendations of the Expert Group under sub-section (6) of section 7 and the Rehabilitation and Resettlement Scheme under section 18, the same shall be placed in the Office of the Village Administrative Officer concerned in the districts (other than Chennai District) and in respect of Chennai District, in the Corporation Division Offices concerned and the fact of the availability of the copies of the reports shall be affixed prominently in the Notice Boards of these offices.
