Section 32 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
32. Power of Authority and Recovery of Rehablitation and Resettlement benefits availed through false claim etc [Section 60 & 84].
(1)If the Collector after inquiry comes to the conclusion that a person has wrongly been given compensation because of the claim based on fraud, misrepresentation or adopting illegal means etc., the Collector shall make a reference to the Authority for taking action against the erring person and the said action shall be without prejudice to the action which can be taken under any other law for the time being in force.(2)The land and houses so vacated shall be used for the Rehabilitation and Resettlement of the affected persons by the same project or for the purpose of community, as the case may be.Miscellaneous
