Section 13 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
13. Rehabilitation and Resettlement Award.
(1)The Collector shall also make Rehabilitation and Resettlement Award for each affected family in accordance with the section 31 of the Act in Form VII and hand over family wise Awards to each affected family.(2)The recovery of any rehabilitation and resettlement benefit availed of by making a false claim or through fraudulent means, on refusal to refund shall be recovered as an arrear of land revenue invoking the provisions of the Revenue Recovery Act, 1890 (1 of 1890).(3)The provision of infrastructural facilities and basic minimum amenities specified in the Third Schedule of the Act in Form VIII.
