Section 4(1)(b) in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(b)The Committee of officers referred in clause (a) shall amongst other matters, include all the following in its report, namely:-

(i)assessment as to whether the proposed acquisition serves public purpose;

(ii)whether the extent of land proposed for acquisition is the absolute bare-minimum extent needed for the project;

(iii)whether land acquisition at an alternate place has been considered and found not feasible;

(iv)there is no unutilised land which has been previously acquired in the area;

(v)the land, if any, acquired earlier and remained unutilised, is used for such public purpose and make recommendations in respect thereof.

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