(5)[Authorities, responsible for the acquisition of land under the Land Acquisition Act, 1894 The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (RFCTLARR Act, 2013) The National Highways Act, 1956 and The Railways (Special) Act, 2008 shall give notice to this effect in the prescribed form to the circle officer of the area in whose jurisdiction the land is situated.] [Substitued by Bihar Act No. 22 of 2017, dated 4.9.2017.]
