Section 8(1) in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(1)The District Collector after depositing of administrative cost by the requiring body and such other verification as may be required shall send a proposal for such land acquisition along with all the relevant documents to the Commissioner, Rehabilitation & Resettlement, which shall-(a)prepare a detailed project-specific Terms of Reference for each proposal of land acquisition, listing all the activities that must be carried out indicating the appropriate team size (and number of field teams) and profile of the team members, and stipulate the schedule and deadlines for key deliver ables for the Social Impact Assessment as detailed in Part-A of FORM-II appended to these rules;(b)determine estimated Social Impact Assessment fee based on the Terms of Reference with clear break-up of costs for each item or activity. The fee amount shall be based on defined parameters including area, type of project and number of affected families.
