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State of Chattisgarh - Section

Section 27 in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016

27. Publication of notification and declaration.

- After considering the recommendation of the expert group, the Appropriate Government shall publish its decision in prescribed format, in the Official Gazette under Section 19 of the Act, such publication shall only be done after the deposit of cost of acquisition by Requiring Body.Form-I[See rule 11]Office of the Collector and ex-officio Dy. Secretary, Department of Revenue and Disaster Management.NotificationUnder Section 4 of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 read with rule 7.The State Government intends to acquire the land mentioned in Schedule below for public purpose, namely :-
District Tahsil Village/Town Area Details of public purpose
         
To carry out Social Impact Assessment for the acquisition of above mentioned land a public hearing is being held on...................(date)..........at (Time).................(Place). Other details of proposed land acquisition are given below :-
(i)Brief description of public purpose.
(ii)Number of Families affected directly.
(iii)Number of Families affected indirectly.
(iv)Estimated number of private buildings and other assets in affected area.
(v)Estimated number of Government buildings and other assets in affected area.
(vi)Whether proposed acquisition is bare minimum ?
(vii)Whether possible alternative site and its feasibility has been considered?
(viii)Total cost of the project.
(ix)Benefits from the project.
(x)Remedy for compensation of proposed social impact and approximate expenditure.
(xi)Other factors affected by project.
Any other information/suggestion by any individual/institution or any other person regarding above land acquisition may be given at prescribed date/time and place.District Collector.FORM-II[See rule 18]Part-A-Prior Written Consent/Declaration Form
S. No. Details of person Concerned
1. Name of the persons(s) as per section 3(c) (i) &(v) of the Act.
2. Name of the spouse :
3. Name of Father/Mother:
4. Address :
5. Village/Basti:
6. Gram Panchayat/Municipality/Township:
7. Tahsil/Taluka:
8. District:
9. Name of other members in the family with age(including children and adult dependants) :
10. Extent of land owned :
11. Area for the acquisition :
12. Plot No.:
13. Record of Rights :
14. Disputed lands, if any :
15. Pattas/leases/grants, if any :
16. Any other right, including tenancy, if any :
17. Regarding the acquisition of my land by theGovernment, I wish to state the following (please circle)
(i) I have read/readout the contents of thisconsent form and explained to me in language and Yes No
(ii) I do not agree to this acquisition Yes No
(iii) I agree to this acquisition Yes No
Signature or Thumb impression of theaffected family(s) and date.
18. The terms and conditions of Rehabilitation andResettlement, Compensation and other terms and conditions must beattached to the Form  
Date and Signature of designateddistrict officialreceiving the signed form.
It is a crime under law to threaten any person or to cause them any harm if they refuse to consent or if they choose to state that they do not consent on this form. This includes any threat or act that causes them to lose money, that hurts them physically or that results in harm to their family. If ___________ any such threat has been made this form is null and void.Part-B-Format for Gram Sabha ResolutionWe, the undersigned members of the Gram Sabha of.....................................within...............panchayat of...........tehsil/taluka in...........district wishes to state that the following certification is based on the information supplied by the administration and officials. If this information is incomplete or incorrect or if any consent has been obtained through any use of threats, fraud or misrepresentation, it is null and void. On this basis, this Gram Sabha hereby certifies that it CONSENTS/REFUSES TO CONSENT to the proposed....................project, which will involve;..........acquisition of...........acres of private land...........transfer of..............acres of government land to the project...........transfer of..............acres of forest land to the project.The terms and conditions of compensation, rehabilitation and resettlements benefits and social impact mitigation measures agreed to by the Requiring Body (state the name) are attached.The Gram Sabha also states that any consent is subject to all of its residents receiving title to all of their individual and community rights over forests and forest lands, including their titles for forest land that they use, and titles to protect and manage their community forests. (Note : This will have to be certified by this Gram Sabha separately.)
.........................Date and signatures/thumb impressions ofGramSabha members
...........................Date and Signature of designated district officeronreceipt of the Resolution
Form-IIISocial Impact Assesment Report[See rule 23]