Section 15(6) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(6)At the conclusion of the meeting, each individual land owner shall be asked to indicate in the signed declaration whether he gives or withholds consent for the acquisition of land involved. A copy of this declaration with the attached terms and conditions shall be given to the land owner concerned. The declaration shall be countersigned by the District Collector or any officer authorised by him in writing for this purpose.
