Section 23(4) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(4)All officers and employees of the Government shall be bound to assist the Administrator for Rehabilitation and Resettlement in the discharge of his functions, if so requested by him, provided that the service requested comes within the powers conferred on him by any law for the time being in force.
