Section 24 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
24. Powers of Authority and procedure.
- The Authority shall, for the purposes of its functions under this Act, shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, (5 of 1908) in addition to the matters listed under sub-section (1) of Section 60 of the Act, in respect of any other matter notified for the purpose by Secretary to the Revenue Department of the State Government or of the Union Territory Administration.
