Section 20(10) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(10)The Collector shall also forward a separate report giving therein the approximate cost of the proposed land acquisition estimated as per the provisions of the Act and these rules, particulars as to the number of affected families likely to be resettled and reconfirming whether consent has been obtained from the requisite percentage of affected families as provided in sub-section (2) section 2 of the Act, if applicable.
