Section 14 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
14. Hearing of objections.
(1)The Collector shall issue a notice for inviting objections on the preliminary notification in FORM V and after hearing all objections and making enquiry as provided under sub-section (2) of Section 15, shall submit a report along with his recommendations on the objections to the appropriate Government for decision.(2)The report of the Collector shall include the following:-(a)assessment as to whether the proposed acquisition serves public purpose;(b)whether the extent of land proposed for acquisition is the absolute bare-minimum extent needed for the project;(c)whether land acquisition at an alternate place has been considered and found not feasible;(d)whether there is any land which has been previously acquired in the area and remain unutilised;(e)recommendations on the objections;(f)record of proceedings;(g)approximate cost of land acquisition in cases where Social Impact Assessment has been exempted.
