Section 32(1) in The Rajasthan Land Acquisition Rules, 1956
(1)Whenever a Company makes an application to the State Government for acquisition of any land, the Government shall direct the Collector or submit a report to it on the following matters, namely ;-(i)that the company has made its best endeavor to find out lands in the locality suitable for the purpose of acquisition;(ii)that the Company has made all reasonable efforts to get such lands, by negotiation with the persons interested therein on payment of reasonable price and such efforts have failed;(iii)that the land proposed to be acquired is suitable for the purpose;(iv)that the area of land proposed to be acquired is not excessive;(v)that the Company is in a position to utilise the land expeditiously; and(vi)where the land proposed to be acquired is good a agricultural land, that no alternative suitable site can be found so as to avoid acquisition of that land.
