Section 23(3) in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
(3)A detailed assessment based on a thorough analysis of all relevant land records and data, field verification, review and comparison with similar project shall be conducted by the Social Impact Assessment team. The assessment shall determine the following, namely :-(a)area of impact under the proposed project, including both land to be acquired and areas that will be affected, the environmental, social or other impacts of the project;(b)details of the land proposed to be acquired for project;(c)the land proposed for acquisition is the bare minimum required area for the project;(d)possible alternative sites for the project and their feasibility;(e)whether, the land proposed for acquisition in Schedule Area is a demonstrable last resort;(f)land, if any, already acquired by any means, and the intended use for each plot of land required for project;(g)the possibility of use of any public, unutilised land for the project and whether any of such land is under occupation;(h)nature of the land, present use and classification of land and if it is an agricultural land, the irrigation coverage for the said land;(i)the special provisions with respect to food security have been adhered to in the proposed land acquisition;(j)size of holdings (marginal and small farmers), number of residential houses, and public and private infrastructure and assets; and(k)land price, transfer and use of land over the last three years.
