Section 4(1) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(1)(a)The Collector, on receipt of the request submitted under sub-rule (1) of rule 3, shall constitute a Committee consisting of officers from the Revenue & Disaster Management Department, Agriculture Department, Forest Department, Public Works Department and any other Department, as the Collector deems necessary, to make a field visit along with the representatives of the Requiring Body to make a preliminary enquiry regarding the,-(i)availability of waste or arid land;(ii)correctness of the particulars furnished in the request submitted under sub-rule (1) of rule 3;(iii)bare minimum land required for the project;(iv)conformity of the request with the provisions of the Act. The Committee shall then submit a report to the Collector.(b)The report of the Committee referred to in clause (a) shall include the following, namely:-(i)whether the proposed acquisition of land serves any public purpose;(ii)whether the extent of land proposed for acquisition is the absolute bare-minimum needed for the project;(iii)whether the acquisition of land at an alternate place has been considered and found not feasible;(iv)whether there is any land in the project area which has been previously acquired and remain unutilised;(v)whether such land, if any, acquired earlier and remains unutilised, may be used for the project; and(vi)the recommendations of the Committee.
