Section 27 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
27. Rehabilitation and Resettlement Award [Section 31, 37].
(1)The Collector shall also make Rehabilitation and Resettlement Award for each affected family in accordance with section 31 in FORM-XII and hand over family wise awards to each affected family.(2)The recovery of any rehabilitation and resettlement benefit availed of by making a false claim or through fraudulent means, on refusal to refund shall be recovered as an arrear of land-revenue.(3)The provision of infrastructural facilities and basic minimum amenities as specified in the Third Schedule of the Act are in FORM-XIII.
