Section 18 in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
18. Recovery of benefits availed by making false claim.
- If any rehabilitation and re-settlement benefit is availed by making a false claim or through fraudulent means, it shall be liable to be recovered and in case of any refusal to pay the same, shall be recovered as an arrears of land revenue. The procedure for recovery of such amount shall be followed as prescribed in Chapter XI of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and rules made thereunder.Form - A(see rule 4)The State Government intends to acquire the following lands in consultation with the concerned Panchayat / Municipality / Municipal Corporation, as the case may be, at village / ward level, in the affected area and carry out a Social Impact Assessment study for public purpose. The study shall be undertaken as per the provisions of section 4 of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (No. 30 of 2013)(1)Name of project developer :(2)Purpose of proposed acquisition of land:(3)Details of Social Impact Assessment team to undertake the study:(4)Land details:-(a)District(b)Tehsil(c)Village(d)Total affected area(e)Area to be acquired(5)Brief description of the proposed project:(6)The project area and the affected areas:(7)Whether consent of Gram Sabhas and/or land owners is required?(8)The date of completion of Social Impact AssessmentCollectorDistrict..................Form - B(See rule 5)Social Impact Assessment Report
