Section 32(1) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(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.
