Section 3 in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
3. Requisition for land Acquisition.
- Any requiring body or its representative duly authorized by it for whom land is to be acquired shall file the Requisition to the concerned District Collector and to the Commissioner, Rehabilitation & Resettlement in Form-I together with the document s mentioned therein. In case of acquisition for Government, the requisition shall be filed by concerned Secretary of the Department or a person authorized by him.
