Section 2(2) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013
(2)The provisions of this Act relating to land acquisition, consent, compensation, rehabilitation and resettlement, shall also apply, when the appropriate Government acquires land for the following purposes, namely:-(a)for public private partnership projects, where the ownership of the land continues to vest with the Government, for public purpose as defined in sub-section (1);(b)for private companies for public purpose, as defined in sub-section (1):Provided that in the case of acquisition for-(i)private companies, the prior consent of at least eighty per cent. of those affected families, as defined in sub-clauses (i) and (v) of clause (c) of section 3; and(ii)public private partnership projects, the prior consent of at least seventy per cent. of those affected families, as defined in sub-clauses (i) and (v) of clause(c) of section 3, shall be obtained through a process as may be prescribed by the appropriate Government:Provided further that the process of obtaining the consent shall be carried out along with the Social Impact Assessment study referred to in section 4:Provided also that no land shall be transferred by way of acquisition, in the Scheduled Areas in contravention of any law (including any order or judgement of a court which has become final) relating to land transfer, prevailing in such Scheduled Areas.
