Section 5 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
5. Acquisition under Urgency Provisions and Exemption from Social Impact Assessment Study.
- Where any land is proposed to be acquired invoking urgency provisions under section 40 and if it is considered expedient to do so, the Collector, where he is not the appropriate Government, shall submit a report to the State Government for the purpose of issue of appropriate directions under sub-sections (1) and (4) of the section 40. In other cases, the decision shall be taken by the Collector and he shall issue appropriate directions.
