Section 34(1) in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(1)Where any land acquired under the Act remains unutilized for a period of five years from the date of taking over the possession by the requiring body, the same shall be returned to the original owner or owners or their legal heirs, as the case may be, or to the Land Bank by issuing a notice to the Requiring Body for whom the land was acquired and by giving an opportunity of being heard and by passing the necessary written order by the District Collector in this behalf. The reconveyance of land to original owner shall be subject to payment of current market value as fixed by District Collector or Award amount received including enhancements made by courts with 9% interest from date of payment whichever is higher.
