Section 26 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
26. Return of Land to the Original Land Owner.
(1)Where any land acquired under the Act remains unutilised for a period specified for setting up of any project or a period of five years whichever is later, from the date of taking over the possession by the requiring body, the same shall be returned to the original owner or owners or their legal heirs, as the case may be, or to the Land Bank by issuing a notice to the Requiring Body for whom the land was acquired and by giving an opportunity of being heard and by passing necessary order in writing by the District Collector in this behalf for this purpose.(2)After passing the written order as above, the District Collector shall take the possession of the acquired land for the purpose of returning the same to the original owner or owners or their legal heirs, as the case may be, or to the Land Bank as defined in section 104 of the Act.(3)If the Requiring Body does not handover possession of the said land to the Collector, Collector shall be competent to take the help of Executive Magistrate and police force to take the possession by after giving prior notice to the Requiring Body.Form-I(See rule 3)Request for Land AcquisitionFrom :Nameand/ or Designation of the Requiring BodyTo :
