Section 28 in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
28. Compensation.
(1)The compensation shall be calculated as per the provisions laid down under section 26 to section 30 read with the First Schedule of the Act and paid to all parties whose land or other immovable property has been acquired. RB department shall issue guidelines for valuation of structures including depreciation to reflect true values in view of applicability of 100% solatium. The multiplication factor under item(2) of the First Schedule for rural areas shall be 1.5 other than scheduled areas and 2 for scheduled (tribal) areas subject to any further notification as may be notified by Government.(2)The one-time grant to artisans, small traders and others under item (8) of second schedule of Act shall be Twenty Five Thousand Rupees.(3)The manner in which fishing rights shall be allowed to affected families in cases of irrigation or hydel projects under item (9) of second schedule of Act shall be notified by fisheries department in consultation with irrigation department.(4)The payment of compensation shall be made expeditiously through account payee cheques/electronic mail transfer.(5)Where any excess amount is proved to have been paid to any person as a result of the correction made in an award under sub-section (1) of section 33 and such person refuses to refund the said excess amount paid to him, then such amount shall be recovered as an arrear of land revenue invoking the provisions of Revenue Recovery Act,1864. Provided such recovery proceedings under the said Act shall not be initiated, after three years, from the date on which the amount is found to have been paid in excess.
