Section 29 in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
29. Limits on extent of land under Section 2(3)(a) 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 private company through Private Negotiation with the owner of the land shall be five thousand acres of dry land or equivalent extent of Irrigated Dry or Wet lands in rural areas subject to any further notification as may be notified by Government. However, the provisions of Rehabilitation and Resettlement shall be applicable wherever any habitation is part of such land.
