Section 4(2) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(2)The report of the committee referred to in sub-rule (1) shall include its opinion on the following issues, namely:-(i)that the proposed acquisition of land serves public purpose;(ii)that the extent of land proposed for acquisition is the absolute bare-minimum needed for the project;(iii)that the acquisition of land at an alternate place has been considered and found not feasible;(iv)that there is no unutilised land suitable for the project which has been previously acquired in the area;(v)that the land, if any, acquired earlier and remained unutilised, may be used for such public purpose; and
