Section 11 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
11. Publication of Declaration for Acquisition.
(1)Upon receipt of a report of the Collector as provided under sub-section (2) of section 15 and after examination and taking a decision on the objections, a declaration for acquisition of the land under sub-section (1) of section 19 of the Act along with the summary of the Rehabilitation and Resettlement Scheme shall be made by the Secretary to the Revenue Department of the State Government or Union territory Administration in Form V:Provided that no such declaration shall be made unless the requiring body has deposited an amount in full towards the cost of acquisition of the land.(2)The declaration referred in sub-rule (1) shall be published in the manner prescribed under sub-section (4) of section 19 and also in the affected areas by way of affixing a copy of the declaration in local language at conspicuous places in the Panchayat, Mandal, area of Local Body, as the case may be, under which the affected area falls.
