Section 11 in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
11. Survey and census of affected families.
(1)Administrator, Rehabilitation and Resettlement under sub-section (1) of section 16 of the. Act shall conduct a survey and undertake a census of the affected families either by his own staff or by out-sourcing from any agency. The survey and census work may be conducted by way of collecting data from the social impact assessment study report and Government records and verification of data as necessary during field survey.(2)Where the option of choosing specific rehabilitation and resettlement entitlement is available,. 'option of the affected families shall be obtained during the survey which shall be in the form of written statement signed by the Head of the affected family.(3)This work shall be completed as far as practicable within a period of thirty days from the date of publication of the preliminary notification. The Collector may extend such period as he deems fit.
