Section 12(d) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(d)The representatives of the Requiring Body, who are competent to take decisions and negotiate terms of rehabilitation, resettlement and compensation shall attend all such meetings and shall clarify the queries raised by the affected families. The terms and conditions of rehabilitation, resettlement, compensation and other measures as agreed to by the representative of the Requiring Body shall be explained to the affected families in their local language and signatures of the affected families as well as the representatives of the Requiring Body shall be obtained on such terms and conditions.
