Section 34 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
34. Manner of return of unutilized land [Section 101].
(1)When any land acquired under the Act remains unutilised for a period of five years, the same shall be returned to the original owner or owners or their legal heirs, as the case may be, or to the Land Bank of the Government by issuing a notice to the Requiring Body for whom the land was acquired and by giving an opportunity of being heard and by passing necessary order in writing by the Divisional Commissioner in this behalf for this purpose, as per terms and conditions decided by the Government from time to time.(2)After passing the order by Divisional Commissioner under sub-rule (1), the District Collector shall take the possession of the acquired land for the purpose of returning the same to the original owner or owners or their legal heirs, as the case may be, or to the Land Bank of the Government and order for making any entries in this regard in the relevant record.(3)If the Requiring Body does not handover possession of the said land to the District Collector, the District Collector shall be competent to take the help of the concerned Executive Magistrate and police force to take the possession by giving prior notice to the Requiring Body.
