Section 19(1) in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(1)After conclusion of the social impact assessment study and consent of the affected persons or Gram Sabha, as the case may be, when it appears to the District Collector that land is required or likely to be required in any area for any public purpose, a preliminary notification shall be issued in Form VI appended to these rules.
