Section 16 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
16. Publication of declaration under sub-section (2) of Section 19.
- A declaration under sub-section (2) of section 19 that any land is needed for a public purpose shall be published by the Collector under sub-section (1) of section 19 in Form VI only after the Requiring Body has deposited fifty per cent of the cost of acquisition of land.
