Section 2(1) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(1)In these rules, unless the context otherwise requires,-(a)"Aadhaar authentication service" means electronic authentication carried out by Unique Identification Authority of India (UIDAI), or agencies appointed by it, after matching the biometric information of an individual at his request or with his consent, with the information maintained by UIDAI in its own central servers, and includes a `Yes/No' response, or a response containing the demographic information and photograph of that individual;(b)"Aadhaar number" means a twelve digit unique identification number generated and issued to an individual by the Unique Identification Authority of India after de-duplication of demographic and biometric information pertaining to that individual;(c)"Act" means the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013);(d)"Competent Authority" means the Additional Chief Secretary to Government of Haryana, Revenue and Disaster Management Department;(e)"District Collector" means the Collector of the District or any other officer notified by the Government to perform the functions of District Collector;(f)"Expert Group" means the expert group constituted under sub-section (1) of section 7;(g)"Form" means the Form appended to these rules;(h)"Government" means the Government of the State Haryana in the Administrative Department concerned with the acquisition of land for the Requiring Body;(i)"published" means published,-(i)in the Official Gazette;(ii)in two daily newspapers having circulation in the area under acquisition, at least one of which shall be in local vernacular;(iii)by affixing the notification at conspicuous places in the affected areas in the Panchayat Ghar, Chaupals, Patwar Ghar, Dharamshalas, Community Center, the office of Municipality , Municipal Corporation, District Collector, Sub Divisional Officer (C) and the Tehsil, as the case may be. If the land is acquired on behalf of Haryana Urban Development Authority or any such other authority then the notification shall be affixed in their offices also;(iv)a proclamation shall be made by beat of drum followed by announcement to inform the general public; and(v)to be uploaded on the website of the Government:Provided that the date of last publication by any of the mode as mentioned above, shall be considered for calculation of limitation, if any.(j)"section" means section of the Act.(k)"Social Impact Assessment" means the assessment made under section 4;(l)"Social Impact Management Plan" means a plan prepared as part of Social Impact Assessment process under sub-section (6) of section 4;(m)"Social Impact Assessment Unit" means a society, Corporation or any other body constituted by the Competent Authority or a unit accredited by the Government which is authorized to conduct Social Impact Assessment Study about any proposed acquisition;(n)"Urban area" means the area declared as Municipal area under clause (d) of article 243 p of the Constitution of India.
