Section 27(2) in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(2)Where any rehabilitation and resettlement benefit is found to have been availed of by making false claim or through fraudulent means, it's value shall be liable to be recovered under sub-section (2) of section 84 and if such person refuses to refund the same, then such amount shall be recovered as an arrear of land revenue invoking the provisions of The A.P. Revenue Recovery Act, 1864.
