Section 13 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
13. Publication of preliminary notification.
(1)The preliminary notification under sub-section (1) of Section 11 shall be published in FORM IV.(2)A copy of the preliminary notification issued under sub-section (1) of section 11 shall be affixed at conspicuous places in the affected areas and shall also be announced through vehicle mounted public address system to give wide publicity.(3)After issuance of the preliminary notification under sub-section (1) of section 11, the Collector shall undertake and complete the exercise of updating land records within a period of two months from the date of publication of preliminary notification in the Tamil Nadu Government Gazette, in the following manner, namely.(a)delete the names of deceased persons;(b)enter the names of the legal heirs of the deceased persons;(c)make necessary entries of the registered transactions of the rights in land such as sale, gift, partition, etc.;(d)make entries of all the mortgages of the land;(e)delete the entries of mortgages, in case the mortgagee issues a letter towards full payment of loans;(f)make necessary entries in respect of all prevalent forest laws;(g)make necessary entries in case of Government lands;(h)make necessary entries of sub-division of the survey numbers involved in the acquisition based on mutations already carried out;(i)make necessary entries in respect of assets and structures on the land like trees, wells, houses , buildings etc;(j)make necessary entries with respect of non-agricultural use of the land;(k)make necessary entries of share croppers or tenants in the land;(l)make necessary entries of crops grown or sown and the area of such crops;(m)make any other entries or updation which may be required in respect of land acquisition, award of compensation, rehabilitation and resettlement measures.(4)In order to complete the above exercise, the Collector may give notice to the affected land owners to produce necessary documents within a period not exceeding one month.
