Section 7 in Telangana State Land Acquisition (Consent Award, Voluntary Acquisition and Lump sum Payment towards Rehabilitation and Resettlement) Rules, 2017
7.
(a)The District Collector shall, for such proceedings issue notice to all the persons interested in the land under acquisition in Form-D for their willingness to settle their claims through negotiation.(b)(i)The persons interested may submit their willingness in Form -E-I (Land owners); and(ii)The persons interested other than land owners may submit their willingness in Form -E-II(c)The District Collector will issue a notification after finalizing the rightful land owners in Form-F
