Section 8(3) in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
(3)The draft Rehabilitation and Resettlement Scheme prepared by the Administrator shall, in addition to the particulars mentioned in the sub-section (2) of Section 16, contain the following:-(i)list of likely to be displaced families;(ii)list of infrastructure in the affected area;(iii)list of land holdings in the affected area;(iv)list of tress, buildings, other immovable property or assets attached to the land or building which are to be acquired;(v)list of trades or business in the affected area;(vi)list of landless people in the affected area;(vii)list of persons belonging to disadvantageous groups like persons belonging to the Scheduled Castes or Scheduled Tribes, handicapped or physically challenged persons in the affected area;(viii)list of landless agricultural labourers in the affected area;(ix)list of unemployed youth in the affected area.
