Section 18 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
18. Land Acquisition Award.
(1)The land acquisition award referred to in section 23 shall be made in FORM VII and FORM VIII(2)If the amount of award compensation for land to be paid is not more than Rupees two crores and if the amount of award compensation including rehabilitation and resettlement benefits to be paid is not more than Rupees five crores, then the Collector shall approve the award.(3)If the amount of award compensation for land to be paid is more than Rupees two crores, but not more than Rupees eight crores and if the amount of award compensation including rehabilitation and resettlement benefits, to be paid is more than Rupees five crores, but not more than Rupees twenty crores, the Collector shall make an award after getting the prior approval of the Commissioner of Land Administration.(4)If the amount of award compensation for land to be paid is more than Rupees eight crores and if the amount of award compensation including rehabilitation and resettlement benefits, to be paid is more than Rupees twenty crores, the Collector shall make an award after getting the prior approval of the State Government.
