Section 5 in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
5. Information to be submitted with the proposal.
- After complying with provisions of rule 4 and 5, Requiring Body shall submit following information along with the proposal:-(i)Public purpose which will be fulfilled by such acquisition;(ii)Estimated numbers of families which will be affected by the acquisition;(iii)Government land, buildings and other assets affected by acquisition;(iv)Private land, buildings and other assets affected by land acquisition;(v)The area to be acquired is the minimum area for the proposed project;(vi)Certificate regarding that no alternative site is available for the project;(vii)Social impact of the project, remedies thereof and the estimated cost of the same; and(viii)A comparative study of the cost of project and benefits thereof.
