Section 17 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
17. Development Plan for Scheduled Castes or Scheduled Tribes families.
- The Development Plan shall be prepared, in cases of a project involving land acquisition on behalf of a Requiring Body which involves involuntary displacement of the Scheduled Castes or Scheduled Tribes families, referred to in section 41, which shall consists of the following particulars namely:-(a)List of displaced Scheduled Castes /Scheduled Tribes (SC/ST) persons whose land rights have not been settled.(b)Plan to restore titles of the above SC/ST families.(c)Programme for development of alternate fuel, fodder and non-timber produce resources on non-forest lands within a period of five years, sufficient to meet the requirements of tribal communities as well as the Scheduled Castes under sub-section (5) of section 41.(d)Extent of land to be given by the appropriate Government free of cost for social and community gatherings.(e)Provision of employment for landless labourers, under Mahatma Gandhi National Rural Employment Guarantee Scheme or / and any other job providing Scheme of the Government.(f)Skill development through different training programs for the youth of the affected family.(g)Alternative fuel, fodder and non-timber forest produce resources on no-forest land, for affected members of Scheduled Castes.(h)Fishing rights in reservoir area or hydel projects, where applicable(i)Where the affected families belonging to the Scheduled Castes and the Scheduled Tribes are relocated outside the district, then they shall be paid an additional twenty-five per cent rehabilitation and resettlement benefits to which they are entitled in monetary terms along with a one-time entitlement of fifty thousand rupees.(j)Where the community rights have been settled under the provisions of the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006, the same shall be quantified in monetary amount and be paid to the individual concerned who has been displaced due to the acquisition of land in proportion with his share in such community rights.
