Section 3(i) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013
(i)"cost of acquisition" includes-(i)amount of compensation which includes solatium, any enhanced compensation ordered by the Land Acquisition and Rehabilitation and Resettlement Authority or the Court and interest payable thereon and any other amount determined as payable to the affected families by such Authority or Court;(A)for acquisition of land, including both in the project site and out of project area lands, not exceeding such percentage of the cost of compensation as may be specified by the appropriate Government;(B)for rehabilitation and resettlement of the owners of the land and other affected families whose land has been acquired or proposed to be acquired or other families affected by such acquisition;(vii)cost of undertaking 'Social Impact Assessment study';(ii)demurrage to be paid for damages caused to the land and standing crops in the process of acquisition;(iii)cost of acquisition of land and building for settlement of displaced or adversely affected families;(iv)cost of development of infrastructure and amenities at the resettlement areas;(v)cost of rehabilitation and resettlement as determined in accordance with the provisions of this Act;(vi)administrative cost,-
