Section 21(16) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(16)The appropriate Government shall publish a declaration of the land needed for a public purpose along with the declaration of land identified as the Resettlement area as required under sub-section (1) of section 19 of the Act, in Form No.9 after it is satisfied that the Requiring Body has deposited in full the estimated cost of acquisition. However, in projects where land is acquired in stages, the cost of Rehabilitation and Resettlement may also be paid in stages as provided in sub-section (3) of section 19 of the Act.The following documents are to be attached with the declaration prepared in Form No.9 while forwarding the same to the Government for approval and publication:-(a)an attested copy of the requisition;(b)attested copy of Gazette and paper cuttings containing published copies of the preliminary notification;(c)served and published copies of notices for filing objections under section 11 of this Act.(d)The sketch of the site;(e)extract from the Village Settlement/Adangal/Land Tax Register relating to the land;(f)sub-division statement;(g)the objection petitions (in original);(h)the record of enquiry under section 15(2);(i)statement reconciling difference between the particulars shown in the preliminary/composite notification and the declaration together with a certificate that the difference has been reconciled;(j)a confidential note on the nature and weight to be attached to the existence of religious-buildings tombs, graveyards etc. if any on the land under acquisition;(k)copy of Social Impact Assessment Report and Social Impact Management Plan;(l)copy of publication of the Social Impact Assessment Report and Social Impact Management Plan;(m)approved Rehabilitation and Resettlement Scheme;(n)draft declaration in triplicate with Rehabilitation and Resettlement summary.
