Section 18 in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
18. Publication of the Preliminary Notification.
(1)Whenever the Government decides to proceed with the land acquisition, the Government shall publish a preliminary notification as provided in sub-section (1) of section 11 of the Act showing the details of the land proposed to be acquired, categorizing them separately as rural or urban areas as applicable in Form No. 6.(2)The date of publication of the notification shall be the date on which the latest publication was made among the various modes in which the notification as per clauses (a) to (e) of sub-section (1) of section 11 is published.(3)Any person who owns land or has any other interest in the land covered by a Preliminary Notification, shall within fifteen days of the notice published by the Collector report to the concerned offices of the Government and stake his claim on the said land as provided under any law for the time being in force.(4)All disputes arising out of any application made by any person claiming ownership or other interest in respect of any land included in the Preliminary Notification to update the concerned records with the Government or its officers, shall be referred by the officer concerned to the Collector who shall endeavor to resolve it in accordance with any law for the time being in force regarding resolution of such disputes.(5)If for any reason the Collector concerned cannot resolve the dispute regarding the ownership or other interest claimed by any person in respect of any land covered in the Preliminary Notification, the Collector concerned shall make a report of the claim, the objections raised, if any, and the disputed questions and shall direct the parties concerned to have it resolved by a competent court of law or by any other Agency/Tribunal/Forum vested with jurisdiction to resolve the said dispute as per any law for the time being in force.(6)Till the dispute is resolved by a court of law, or by any other Agency/Tribunal/Forum, the land in question shall be marked in the revenue records as disputed property for the purpose of the Act and these rules. Any claims for compensation, rehabilitation or resettlement in respect of any person interested in a land over which any right is disputed shall only be settled after he dispute is resolved by a competent court of law or by any Agency, Tribunal or Forum empowered to settle such disputes under any law for the time being n force.
