Section 25 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
25. Determination of compensation [Section 26-30].
(1)The compensation shall be determined as per the provisions laid down under Section 26 to Section 30 read with the notification issued under column 3 against serial number 2 of the First Schedule to the Act.(2)The manner in which fishing rights shall be allowed to affected families in cases of irrigation or hydel projects under item 9 of Second Schedule of Act shall be notified by the Fisheries Department in consultation with Irrigation Department and Revenue Department or any other Department, as may be required.(3)The payment of compensation shall be made through the account payee cheque/electronic mail transfer/Real Time Gross Settlement (RTGS) linked with Aadhar number.(4)Where any excess amount is proved to have been paid to any person as a result of the correction made in an award under sub-section (3) of section 33 and such person refuses to refund the said excess paid to him, then such amount shall be recovered as an arrear of land revenue. Land acquisition award. section 23.
