Section 15 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
15. Limits on extent of land under sub-section (3) section 2 read with section 46 of the Act.
- The limits on extent of land beyond which provisions of Rehabilitation and Resettlement under the Act apply, in cases of purchase by a person other than specified person through private negotiation shall be fifty (50) acres in urban areas an two hundred (200) acres in rural areas.
