(29A)“person interested” includes,—(i)all persons claiming an interest in compensation to be made on account of the acquisition of land under this Act;(ii)tribals and other traditional forest dwellers, who have lost any traditional rights recognised under the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 (2 of 2007);(iii)a person interested in an easement affecting the land; and(iv)persons having tenancy rights under the relevant State laws;
