Section 3(1) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(1)Any requiring body or its representative duly authorized by it shall file the requisition to the concerned District Collector in FORM-I alongwith the following documents, namely:-(i)detailed project report;(ii)three copies of Record of Rights and revenue maps of the affected areas;(iii)information as available about the classification of land i.e., irrigated multi-cropped, single cropped, wasteland, etc.;(iv)any other information required by the District Collector.
