Section 5(1) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(1)When the land is proposed to be acquired for any public private partnership projects where the ownership of the land continues to vest with the Government or for any private companies for public purpose, as defined in clause (za) of section 3 of the Act, from,-(a)families whose land or other immovable properties are being acquired, or(b)families who have been assigned land by the Government or the Central Government under any of their schemes and which land is being acquired, prior consent, as required under sub-section (2) of section 2 of the Act, shall be obtained from the affected families contemporaneously with the Social Impact Assessment study.
