Section 15(2) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(2)based on the above survey and census, prepare a draft Rehabilitation and Resettlement Scheme which shall contain the particulars, in addition to the particulars mentioned in sub-section (2) of Section 16 and the Second Schedule to the Act, namely:-(a)list of families likely to be displaced;(b)list of infrastructure existing in the affected area;(c)list of land holdings in the affected area;(d)list of trades / business in the affected area;(e)list of affected families belonging to disadvantaged groups such as Scheduled Castes or Scheduled Tribes and members thereof and handicapped persons who belong to the affected families; and(f)list of landless agricultural labourers in the affected areas whose livelihood was primarily dependent on the acquired land.
