Section 15(3) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(3)Before taking a decision under Sub Rule (1) the appropriate Government shall ensure that consent is obtained the cases where such consent is required as per the provisions of Sub Section 2 of Section 2 read with Section 41(3). Rules 16 to 20 of the Central Rules shall be followed for obtaining consent. Part-A and B of Form-V shall be used for the purpose of obtaining consent under Section of 41(3).
