Section 3(x) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013
(x)"person interested" means-(i)all persons claiming an interest in compensation to be made on account of the acquisition of land under this Act;(ii)the Scheduled Tribes and other traditional forest dwellers, who have lost any forest rights recognised under the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 (2 of 2007);.(iii)a person interested in an easement affecting the land;(iv)persons having tenancy rights under the relevant State laws including share-croppers by whatever name they may be called; and(v)any person whose primary source of livelihood is likely to be adversely affected;
