Section 4(1) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(1)The District Collector, on receiving the requisition under sub-rule (1) of rule 3, shall constitute a committee consisting of officers from all the concerned departments involved, as he may deem necessary, to make a field visit along with the representatives of the Requiring Body to make a preliminary enquiry regarding -(i)correctness of the particulars furnished in the request under sub-rule (1) of rule 3;(ii)bare minimum land required for the project;(iii)whether the request is consistent with the provisions of the Act, and submit a report to the District Collector.
