Section 22(2) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(2)In the survey conducted and the census of the affected families so undertaken by the Administrator, he shall collect the data based on the SIA report as well as collect the data from the secondary sources such as Panchayat and Government records and verify that data by door visit of the affected families and by site visits in case of infrastructure in the affected area.
