Section 5(10) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(10)The affected families as defined in items (i) and (v) of clause (c) of section 3 of the Act, who are willing to give consent to the acquisition shall do so in Form No. 2. The consent form shall include the photographs of all the members of the families, who shall sign the consent form in the presence of an officer not below the rank of Deputy Collector, who shall countersign the said form.
