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State of Tamilnadu - Section

Section 19 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017

19. Eligibility for availing One time Resettlement Allowance.

- The affected families which are actually displaced from the land acquired alone shall be eligible for the One-time Resettlement Allowance under Serial No. 10 of the Second Schedule to the Act.