Section 34(1) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(1)When any land acquired under the Act remains unutilised for a period of five years, the same shall be returned to the original owner or owners or their legal heirs, as the case may be, or to the Land Bank of the Government by issuing a notice to the Requiring Body for whom the land was acquired and by giving an opportunity of being heard and by passing necessary order in writing by the Divisional Commissioner in this behalf for this purpose, as per terms and conditions decided by the Government from time to time.
