Section 29 in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
29. Limits on extent of land under section 2(3)(a) read with Section 46 of the Act.
- The limits on extent of land beyond which provisions of Rehabilitation and Resettlement under the Act in cases of purchase by a private company through Private Negotiation with the owner of the land shall be 2,000 acres subject to any further notification as may be notified by Government.
