Section 12 in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
12. Preparation of draft rehabilitation and resettlement scheme.
(1)The Administrator Rehabilitation and Resettlement Scheme shall prepare the draft of rehabilitation and resettlement Scheme within a period of thirty days from the date of completion of survey.(2)Where consent is involved, the draft of rehabilitation and resettlement scheme shall be prepared by taking into account the negotiated terms and conditions of rehabilitation and resettlement Scheme reached between the requiring body and the affected families.(3)The draft of rehabilitation and resettlement Scheme prepared by the Administrator shall in addition to the particulars mentioned in sub- section (2) of section 16, indicate the time plan for completion of all construction works including the infrastructural developments to be provided as per the Scheme.
