Section 25 in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
25. Publication of Declaration for Acquisition.
(1)Upon receipt of a report of the Collector as provided under sub-section(2) of section 15, a declaration for acquisition of the land under sub-section(1) of section 19 of the Act along with the summary of the Rehabilitation and Resettlement Scheme shall be made by the District Collector in Form VII appended to these rules. However, no such declaration shall be made unless the requiring body has deposited an amount in full towards the cost of acquisition of the land.(2)The said declaration shall be published in the manner prescribed under section 19 (4) and also in the affected areas by way of affixing a copy of the declaration in Telugu language at conspicuous places in the Panchayat, Mandal, Municipality or Municipal Corporation, as the case may be, under which the affected area falls.
