Section 22 in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
22. Preparation of Rehabilitation and Resettlement Scheme and Public Hearing.
(1)On publication of the preliminary notification under sub-section(1) of section 11 by the Collector, the Administrator for Rehabilitation and Resettlement shall conduct a survey and undertake a census of the affected families within a period of two months from the date of publication of such preliminary notification.(2)In the survey conducted and the census of the affected families so undertaken by the Administrator, he shall collect the data based on the Social Impact Assessment report as well as collect the data from the secondary sources such as Panchayat and Government records and verify that data by door visit of the affected families and by site visits in case of infrastructure in the affected area.(3)The draft Rehabilitation and Resettlement Scheme prepared by the Administrator shall in addition to the particulars mentioned in the subsection (2) of section 16, contain the following:(i)List of likely to be displaced families;(ii)List of infrastructure in the affected area;(iii)List of land holdings in the affected area;(iv)List of trades/business in the affected area;(v)List of landless people in the affected area;(vi)List of persons belonging to disadvantageous groups like persons belonging to Scheduled Castes or Scheduled Tribes, handicapped persons in the affected area;(vii)List of landless agricultural labourers in the affected area;(viii)List of unemployed youth in the affected area.(4)The Administrator shall prepare comprehensive and detailed draft Rehabilitation and Resettlement Scheme, discuss in the Grama Sabha or municipality concerned and give wide publicity in the manner prescribed in rule 12.(5)The Administrator or an officer authorized by him shall conduct a public hearing in the affected areas on such date, time and venue as decided by giving advance notice of fifteen days. The provisions of rule 11 relating to the public hearing shall, mutatis mutandis, apply to the public hearing in this case also.
