Section 4(1) in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
(1)(a)The District Collector, upon receiving request, shall constitute a committee of officers consisting of officers from Revenue Department, Agriculture Department, Forest Department, Water Resources Department, Building Department etc. to make a field visit along with the representatives of the requiring body to make a preliminary enquiry about - the availability of waste or arid land; the correctness of the particulars furnished and acquiring bare minimum land required for the project, whether the request is inconsistent with the provisions of the Act, and submit a report to the District Collector.(b)The Committee of officers referred in clause (a) shall amongst other matters, include all the following in its report, namely:-(i)assessment as to whether the proposed acquisition serves public purpose;(ii)whether the extent of land proposed for acquisition is the absolute bare-minimum extent needed for the project;(iii)whether land acquisition at an alternate place has been considered and found not feasible;(iv)there is no unutilised land which has been previously acquired in the area;(v)the land, if any, acquired earlier and remained unutilised, is used for such public purpose and make recommendations in respect thereof.
