Section 19 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
19. Hearing of objections [Section 15].
(1)The Collector after issuing notice in FORM-VIII and after hearing all objections and making enquiry as provided under sub-section (2) of section 15, shall submit a report under the said sub-section to the Government for its decision.(2)The report of the Collector shall include the following namely:-(a)suitability assessment as to whether the proposed acquisition serves public purpose;(b)whether the extent of land proposed for acquisition is the absolute bare-minimum extent needed for the project;(c)suitability as to whether land acquisition at an alternate place has been considered and found not feasible;(d)there is no unutilised land which has been previously acquired in the area;(e)the land, if any, acquired earlier and remained unutilised, is used for such public purpose and recommendations in respect thereof;(f)suitability recommendations on the objections;(g)suitability record of proceedings;(h)suitability as to approximate cost of land acquisition ;(i)particulars as to number of affected families likely to be resettled.
