Section 7(1) in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
(1)The Collector shall issue a notice in Form-III and after hearing all objections and making enquiry as provided under sub-section (2) of Section 15 shall submit a report along with his recommendations on the objections to the Secretary to the Revenue Department of State Government or Union territory Administration for decision and the report of the Collector shall, inter-alia, include the following:-(a)assessment as to whether the proposed acquisition serves public purpose;(b)whether the extent of land proposed for acquisition is the absolute bare-minimum extent needed for the project;(c)whether land acquisition at an alternate place has been considered and found not feasible;(d)there is no unutilised land which has been previously acquired in the area;(e)the land, if any, acquired earlier and remained unutilised, is used for such public purpose and make recommendations in respect thereof.
