Section 7 in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
7. Limits of area for private purchase as required in clause (a) of subsection (3) of section 2 of the Act.
- Any private company or a person specified in clause (b) of sub-section (6) of section 46 of the Act, which intends to purchase land through private negotiations, intends to purchase land equal to or more than 101.17 hectares in rural areas and 40.47 hectares in urban areas within the State of Kerala, shall comply with the provisions of the Act regarding rehabilitation and resettlement.
