Section 8 in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
8. Limits of area for acquisition of agricultural land.
(1)No irrigated multi cropped land shall be acquired under the provisions of the Act unless the Government are satisfied that the land is absolutely necessary for public purpose in which case the total agricultural land acquired shall not exceed two percent of the aggregate net sown area in a district and five percent of the aggregate net sown area within the State.(2)The Government may vary the above limit, if necessary for reasons to be recorded in writing:Provided that the above limit shall not apply to projects which are linear in nature as decided by the Government.
