Section 3 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
3. Requisition for acquisition of land [Section 4].
(1)Any requiring body or its representative duly authorized by it shall file the requisition to the concerned District Collector in FORM-I alongwith the following documents, namely:-(i)detailed project report;(ii)three copies of Record of Rights and revenue maps of the affected areas;(iii)information as available about the classification of land i.e., irrigated multi-cropped, single cropped, wasteland, etc.;(iv)any other information required by the District Collector.(2)Where the Requiring Body is the Government, the request shall be filed by the Secretary of the concerned Department or a person authorised by him.
