Section 2(1) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013
(1)The provisions of this Act relating to land acquisition, compensation, rehabilitation and resettlement, shall apply, when the appropriate Government acquires land for its own use, hold and control, including for Public Sector Undertakings and for public purpose, and shall include the following purposes, namely:-(a)for strategic purposes relating to naval, military, air force, and armed forces of the Union, including central paramilitary forces or any work vital to national security or defence of India or State police, safety of the people; or(b)for infrastructure projects, which includes the following, namely:-(i)all activities or items listed in the notification of the Government of India in the Department of Economic Affairs (Infrastructure Section) number 13/6/2009-INF, dated the 27th March, 2012, excluding private hospitals, private educational institutions and private hotels;(ii)projects involving agro-processing, supply of inputs to agriculture, warehousing, cold storage facilities, marketing infrastructure for agriculture and allied activities such as dairy, fisheries, and meat processing, set up or owned by the appropriate Government or by a farmers' cooperative or by an institution set up under a statute;(iii)project for industrial corridors or mining activities, national investment and manufacturing zones, as designated in the National Manufacturing Policy;(iv)project for water harvesting and water conservation structures, sanitation;(v)project for Government administered, Government aided educational and research schemes or institutions;(vi)project for sports, heath care, tourism, transportation or space programme;(vii)any infrastructure facility as may be notified in this regard by the Central Government and after tabling of such notification in Parliament;(c)project for project affected families;(d)project for housing for such income groups, as may be specified from time to time by the appropriate Government;(e)project for planned development or the improvement of village sites or any site in the urban areas or provision of land for residential purposes for the weaker sections in rural and urban areas;(f)project for residential purposes to the poor or landless or to persons residing in areas affected by natural calamities, or to persons displaced or affected by reason of the implementation of any scheme undertaken by the Government, any local authority or a corporation owned or controlled by the State.
