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State of Telangana - Section

Section 20 in Telangana State Land Acquisition (Consent Award, Voluntary Acquisition and Lump sum Payment towards Rehabilitation and Resettlement) Rules, 2017

20. Removal of Difficulties.

- If any difficulty arises as to the interpretation of any provisions of these Rules or in the implementation of such provisions, the State Government shall have powers to issue clarifications/directions for the purpose of removal of the difficulties.Form-A(See Section 10A and Rule 4)NotificationsIn accordance with the provisions contained in Sec 10(A) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 in its application to the state of Telangana, the Government have decided and accordingly hereby, in the public interest, exempt (Name of the Project) from the application of provisions of the Chapter-II and Chapter-III of the Act. It is also certified that the all efforts have been made in finalizing the minimum extent of land required for the said project.Secretary to theGovernment of RequisitioningAdministrative DepartmentForm-B(See rule-4/11)Requisition for Land AcquisitionFrom:Name andDesignation of the Requiring BodyToThe District CollectorIt is requested to acquire ..................................... acre(s) of land for .............................................................. project/purpose and the details are furnished in Appendix enclosed along with three copies of Combined Sketch showing the lands to be acquired. It is certified that the land to be acquired was demarcated on field and all further necessary information and assistance will be provided on the date/time appointed /stipulated by you.It is requested to acquire land as per provisions of Sections 23 and 30 A of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act No. 30 of 2013) as amended by the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Telangana Amendment) Act, 2016 (Act No. 21 of 2017).Form - A is enclosed exempting the project from the provisions of Chapter II and Chapter III of the Act.Requisite cost of acquisition including R&R will be deposited in your office as and when required.Yours faithfullyRequisitioning AgencyCopy to Commissioner, LA and R&R, HyderabadAppendix to Form - B (1)(i)Name of the District(ii)Name of the Project(iii)Details of Land proposed for Acquisition
Name of the Mandal(i) Name of the Village(ii) Survey No.(iii) Extent(iv)
       
       
       
(iv)Total area under Requisition (in acres/Sq. yards)(v) (a)Are any religious structures, grave yard or tomb etc proposed for acquisition (Yes/No)(b)If yes, reasons for inclusionRequisitioning AgencyAppendix to Form - B (2)Certificate to be furnished along with the requisitionName of the project:-
(1)Certified that the project for which the land is sought to be acquired has been accorded administrative approval vide Department letter No: ..................................., Dated ................ for acquisition under the Act.
(2)The estimated cost of the project is of Rs. .......................................... and necessary budget has been sanctioned and funds are available towards cost of Land acquisition and R&R.
(3)The Department undertakes to pay the full amount in case of decree / award by the Land Acquisition, Rehabilitation and Resettlement Authority / High Court / Supreme Court as and when asked to do so by the Collector/District Collector.Requisitioning AgencyForm-CNotification(Under Section 11 of the Act where 10A Exemption is given)(See rule 6/12)Government of Telangana Revenue (LA) DepartmentNo. Dated.Whereas it appears to the Government of Telangana/Collector that a total of ...................................................... acres land is required in the .................................... Village ............................ Mandal ................................. District for public purpose, namely, ..........................................................Therefore it is notified that for the above said project in the ..................................................................... Village of .................................................. Mandal ........................................... District land measuring, more or less .......................................... acres viz, ............................................... hectare of standard measurement, whose detail description is as following, is proposed for acquisition:
Sl.No. Survey No. Type of Title Type of Land Area under Acquisition (in acre) Name & Address of person interested Boundaries
N. S. E
Trees
Variety Number
Structures
Type Plinth area
This notification is made under the provisions of Section-11(1) of The Right to Fair Compensation and Transparency in Land acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act no.30/2013), as amended by the Right to Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Telangana Amendment) Act, 2016 (Act No.21 of 2017) to all whom it may concern.A plan of the land may be inspected in the office of the District Collector & -------------------------- on any working day during the working hours. The Government of Telangana / Collector-cum-Appropriate Government is pleased to authorize Officer ..................................... and his staff ............................................. to enter upon and survey land, take levels of any land, dig or bore into the sub-soil & do all other acts required for the proper execution of their work as provided and specified in section-12 of the said Act.Under section 11(4) of the Act, no person shall make any transaction or cause any transaction of land i.e. sale/purchase, etc., or create any encumbrances on such land from the date of publication of such notification without prior approval of the Collector.Objections to the acquisition if any, and claims from all the persons interested/affected for settlement by negotiation of the compensation, may be filed by the person interested in the land within 60 (sixty days) from the date of publication of this notification as provided under section 15 of the Act before District Collector./Authorized officerDistrict CollectorPlace:Date:Form-D(See Rule 7)Notice calling for claims for settlement through Negotiation CommitteeIt is hereby informed that the land specified .................................................. at Survey Nos. ..................................... Measuring ....................................... Acs ......................................... in the village of ......................................................... in the Mandal of .......................................... in the district of in the State of Telangana is needed for a public purpose for ............................................................... . In accordance with the notification under Sec 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, (Central Act 30 of 2013) as amended by the Right to Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Telangana Amendment) Act, 2016 (Act No.21 of 2017) published at page .......................... of part .................................... of the ............................. Gazette, dated .................................... .All persons interested in the land are requested to appear personally or by person authorized by them before the Negotiation Committee on .................................................. at ...................................... at ................................ (time) and to state their willingness to settle their claims through the Negotiation Committee.District Collector/Convener Negotiation CommitteeForm-E - IFor Land owners(See rule 7 (b)(i))Affidavit to be executed by the person(s) interested before the DLLPC on Rs.10/- Non-Judicial Stamp Paper.I/We, Sri/Smt./Kum ...................................................... S/o, W/o, D/o ........................................... owner/owners/ over the land in Sy.No. ............... of Village .................................. Mandal ....................................... District, hereby agree for the voluntary sale/ sale through consent of my/our land to the Collector for the purpose of ........................................... .I/We solemnly affirm that I/We am/are the absolute owner/owners of the land mentioned above and the land is not encumbered. The sale consideration payable for this land may be paid to me/may be paid to ............................................................. .I/We am/are agreeable to the payment of all inclusive of sale consideration of land things attached to land including perceived livelihood loss/equivalent costs for Rehabilitation and Resettlement etc., agreed to in the District Level Negotiation Committee.I/We hereby declare that I/We will not claim for payment of higher consideration in any court of law or in any other forum /authority. And I/We shall abide by the sale agreement finalized in the District Level Negotiation Committee.Signature andName of the land owners.Date:Attestation of Collector /Authorized RepresentativeName and Designation:Date:Form-E - IIFor other than land owners(See rule 7 (b)(ii))I/We, Sri/Smt./Kum .............................................. S/o, W/o, D/o ................................................. are persons interested in the land in Sy.No. ................... of Village ............................. Mandal ............................................. District.I/We enclose document in support of my /Our claim as an interested person in the said land.I/We hereby agree for receiving the R&R benefits in lump sum as per the relevant provisions of the Act.I/We hereby declare that I/We will not claim for payment of higher consideration in any court of law or in any other forum /authority and I shall abide by the amount finalized by the District Level Negotiation Committee.Signature andName of the interested personsDate:Form - FNotification by the District Collector(See rule 7 (c))Where a notification was issued vide letter No. dated and published in the for acquisition of the land for the project for the public purpose.In response to the said notification, the following affected persons (land owners and others) have come forward to settle their claims through negotiation. The details of the willing affected persons are as follows.
(i)Land owners
Name and address of the land owner Survey No. Extent Remarks
(ii)Other than the land owners
Name and address of the person interested Survey No. Extent Nature of interest
It is hereby notified for calling claims and objections in any, to be filed before the District Collector/Collector within the seven days of publication of this notification.Signature ofDistrict Collector/ CollectorDate:Form-G - I(See Rule 9)Agreement(with land owners)(Under section 23 A and 31 A)An agreement made this ...................................... day of .................................... 20 ........ between ................ hereinafter called the "Owner" (Which expression shall unless repugnant to the context or meaning there of include his heirs, executors and administrators) and the Requisitioning Agency represented by .................................................. hereinafter called the "Requisitioning Agency" on the other part and recommended by Negotiations Committee.And Whereas the right, title and interest of the owner/owners in the following land/ lands hereinafter called the said land / lands is/ are as specified below:Persons being the absolute owner/owners of the Property or having an interest therein capable of leading ownership ultimately hereinafter mentioned and hereby conveyed in the following shares, that is to say:
(1)................................................ S/o ................................................ Share ............................................................
(2)................................................ S/o ................................................ Share ............................................................
(3)................................................ S/o ................................................ Share ............................................................And Whereas the said land/lands have been notified under Sec 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, (Central Act 30 of 2013) as amended by the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Telangana Amendment) Act, 2016 (Act No.21 of 2017) under Notification No. Dated ................... , published in the newspaper on ........................... under of the said Act and whereas the persons affected have given their willingness in writing .And Whereas the owner and the Requisitioning Agency agreed for payment of compensation at ...................................... as a .......................................... Lump-sum deal for an extent covering Acrs ...................................... in ............................................... (vlg) ............................................. (Mandal) ........................... (District). The Lump sum deal represents the Market value of the land including structural value and tree value, solatium etc and Rehabilitation & Resettlement as per Schedule under these Rules and also apportion the same among themselves as herein after provided.And Whereas the owner have no intention to raise any dispute with regard to the contents and manner of this Agreement and the owner have no intention of making a reference to any court or authority, as far as the compensation, contents and manner of this Agreement are concerned.Signatures of the land owners