Section 18 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
18. Publication of preliminary notification [Section 11].
(1)After completion of the Social Impact Assessment Study and after obtaining consent of the affected families, whenever required, if it appears to the Government that land is required or likely to be required in any area for any public purpose, a preliminary notification referred to in section 11 shall be published in FORM-VII.(2)After the preliminary notification is published under section 11, the Collector shall ensure completion of the exercise of updating land records as specified hereunder;-(a)delete the names of deceased persons;(b)enter the names of the legal heirs of the deceased persons;(c)take effect of the registered transactions of the rights in land such as sale, gift, partition, etc.;(d)make all entries of the mortgages in the land records;(e)delete the entries of mortgages in case the lending agency issues letter towards full payment of loans taken through registered re-conveyance of mortgaged property deeds;(f)make necessary entries in respect of all prevalent forest laws;(g)make necessary entries in case of the Government land and also in respect of land of local authorities;(h)make necessary entries in respect of assets on the land like construction, buildings, trees, wells, etc.;(i)make necessary entries of share-croppers in the land;(j)make necessary entries of crops grown or sown and the area of such crops; and(k)any other relevant entries.
