Section 25(1) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(1)Upon receipt of a report of the Collector as provided under sub-section(2) of section 15 and after examination and taking a decision on the objections, a declaration for acquisition of the land under subsection( (1) of section 19 of the Act along with the summary of the Rehabilitation and Resettlement Scheme shall be made by the appropriate Government in Form VII. However, no such declaration shall be made unless the requiring body has deposited an amount in full towards the cost of acquisition of the land.
