Section 11(1) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(1)When the Government intends to acquire land, the proposal for land acquisition shall be sent along with all relevant documents to the Social Impact Assessment unit, which shall prepare a detailed project specific terms of reference, listing all the activities that must be carried out indicate the appropriate unit size and profile of the unit members and stipulate the schedule and deadlines for key deliverables for the Social Impact Assessment study. The Government shall forward the proposal for acquisition to the appropriate Social Impact Assessment unit and require the said unit to submit to the Government their cost for the Social Impact Assessment study with detailed breakups for the components involved.
