Section 28(1) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(1)The compensation shall be calculated as per the provisions laid down under section 26 to section 30 read with the First Schedule of the Act and paid to all parties whose land or other immovable property or assets attached to the land or building have been acquired. The multiplication factor under item (2) of the First Schedule for rural areas shall be 1.25 other than scheduled areas and 1.50 for scheduled (tribal) areas subject to any further notification as may be notified by Government.
