Section 34(2) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(2)After passing the order by Divisional Commissioner under sub-rule (1), the District Collector shall take the possession of the acquired land for the purpose of returning the same to the original owner or owners or their legal heirs, as the case may be, or to the Land Bank of the Government and order for making any entries in this regard in the relevant record.
