Section 20(4) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(4)The draft Rehabilitation and Resettlement Scheme prepared by the Administrator shall, in addition to the particulars mentioned in sub-section (2) of section 16, contain the followings, namely:-(a)list of affected families, with Aadhaar number of its members, if available;(b)list of displaced families, with Aadhaar number of its members, if available;(c)list of infrastructure in the affected area;(d)list of land holdings in the affected area;(e)list of trees, buildings, other immovable property or assets attached to the land or building which are to be acquired;(f)list of trades or businesses in the affected area;(g)list of persons belonging to the Scheduled Castes or the Scheduled Tribes, divyangs in the affected area;(h)list of landless agricultural labourers in the affected areas;(i)list of unemployed youth in the affected families; and(j)time limit for implementing rehabilitation and resettlement Scheme:Provided that in case a person does not have an Aadhaar number, efforts shall be made to get him so enrolled, provided he gives his consent for such enrolment and the claims of the affected families may be facilitated by carrying out consent-based Aadhaar authentication service.
