Section 17 in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
17. Publication of the decision of the Government.
(1)On receipt of the recommendation of the Expert Group, the Government shall take a final decision on the proposed acquisition in conformity with the provision in sub-sections (1) and (2) of section 8 of the Act(2)The decisions of the Government shall be made available in Malayalam to the Local Self Government Institutions affected by the acquisition, in the offices of the Collectors, Sub Divisional Magistrates and Tahsildars in the affected area and also published in a Malayalam daily having circulation in the affected area and uploaded in the Government website.(3)The Government may, for reasons to be recorded in writing take a final decision against the recommendations of the expert group.(4)The decision of the Government shall be final.
