Section 22 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
22. Recovery of Rehabilitation and Resettlement benefits availed through False Claim, etc.
(1)Any rehabilitation and resettlement benefit availed of by making a false claim or through fraudulent means shall be recovered as arrears of land revenue under the provisions of the Revenue Recovery Act, 1890 (Central Act 1 of 1890).(2)The land and houses so forfeited shall be used for the rehabilitation and resettlement of the affected families of the same project or for any other public purpose, as the case may be.(3)The Land Acquisition, Rehabilitation and Resettlement [Authority] [Notified vide G.O. Ms. No. 305 Rev & DM Department dated 20-9-2017] shall have the powers of a civil court in the adjudication of any matter relating to availing of rehabilitation and resettlement benefits through false claims or fraudulent means.
