Section 3(1) in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(1)Any requiring body or its representative, duly authorized, for whom land is to be acquired shall file the Requisition to the District Collector and Commissioner, Rehabilitation & Resettlement in Form-I appended to these rules, together with the documents mentioned therein. In case of acquisition for Government, the requisition shall be filed by concerned Secretary of the Department or a person authorized by the State Government, by a general order, in this behalf.
