Section 3 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
3. Request for acquisition of land.
(1)Whenever land in any area is required or likely to be required for any public purpose, the Requiring Body or its authorised representative, for whom land is to be acquired, shall file the request to the Collector concerned in FORM-I along with the following documents, namely:-(i)Detailed project report;(ii)Sanction letter of project;(iii)Three copies of records of rights and revenue maps of the affected areas;(iv)Information about the classification of land, that is, whether irrigated, multi-cropped, single cropped, wasteland, etc;(v)Any other information required by the Collector.(2)A copy of the request submitted to the Collector under sub-rule (1) shall be submitted to the [Commissioner.] [Notified vide G.O. Ms. No. 304 Rev & DM Department dated 20-9-2017](3)Where the Requiring Body is the Government, the request shall be filed by the Secretary of the Department concerned and in case of a Public Sector Undertaking, by the Secretary of the Department dealing with such Undertaking.
