Section 3 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949
3. Selection of site.
- (i) Before any land is approved for requisition or acquisition under the provisions of the Act, the authority making the order shall, so so far as possible avoid taking of land used for religious purposes or containing monuments.(ii)The authority mentioned in sub-rule (i) shall cause a site plan to be prepared along with a schedule showing the approximate area and its situation before requisition or acquisition is effected.(iii)A preliminary estimate of the cost of requisition or acquisition of land, showing the loss of land revenue, if any, as required under paragraph 413 of the Revenue Manual shall be prepared.
