Section 15(1) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(1)upon the publication of the preliminary notification under sub-section (1) of section 11 by the appropriate [Government] [Notified vide G.O. Ms. No. 299 Rev & DM Department dated 20-9-2017], conduct a survey and undertake the census of the affected families within a period of three months from the date of publication of the preliminary notification, taking into account of the Social Impact Assessment study report, (in cases where such a report has been prepared), as well as the data obtained from secondary sources, such as local bodies concerned and other Government records. The data shall be verified by door to door visit to the affected families whenever required and by making site visit to assess the infrastructure amenities available in the affected areas.
