Section 5(1) in Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA) Rules, 2011
(1)When the Government considers land acquisition under any Act, the Government or the concerned authority will submit to the Mandal Praja Parishad the following written information alongwith the proposal:-(i)The complete outline of the proposed project including the possible impact of the project.(ii)Proposed land acquisition.(iii)New people likely to settle in the village and possible impact on the area and society, and(iv)The proposed participation amount of compensation, job opportunities, for the people of the village.
