Section 14(1) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(1)The Collector shall issue a notice for inviting objections on the preliminary notification in FORM V and after hearing all objections and making enquiry as provided under sub-section (2) of Section 15, shall submit a report along with his recommendations on the objections to the appropriate Government for decision.
