Section 10(4) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(4)A detailed assessment based on a thorough analysis of all relevant land records and data, field verification, review and comparison with similar projects shall be conducted by the SIA Agency. The assessment shall determine the following, namely:-(a)area of impact of the proposed project, including lands to be acquired and areas that will be affected by social or other impacts of the project;(b)quantity and location of land proposed to be acquired for the project;(c)whether the extent of land proposed for acquisition is the bare minimum required;(d)possible alternative sites for the project and their feasibility;(e)whether the land proposed for acquisition in a Scheduled area, if any, is a demonstrable last resort;(f)land, if any, already purchased, alienated, leased or acquired, and the intended use of each plot of land required for the project;(g)the possibility of use of any public, unutilized land for the project and whether any of such land is under occupation;(h)nature of the land, present use and classification of land and if it is agricultural land, the irrigation coverage for the said land and the cropping pattern;(i)whether the special provision to safeguard food [security] [Notified vide G.O. Ms. No. 301 Rev & DM Department dated 20-9-2017] has been adhered to in the proposed land acquisition;(j)size of holdings, ownership patterns, land distribution, number of residential houses and public and private infrastructure and assets; and(k)land prices and recent changes in ownership, transfer and use of lands over the last three years.
