Section 4(3) in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(3)The requiring body shall also be required to deposit the amount calculated for Rehabilitation and Resettlement at the appropriate time of the displacement of affected families in the same manner. The requiring body shall deposit the above mentioned costs within the time stipulated by the District Collector. Further process under the Act shall start only after depositing these costs.
