Section 18(1) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(1)Whenever the Government decides to proceed with the land acquisition, the Government shall publish a preliminary notification as provided in sub-section (1) of section 11 of the Act showing the details of the land proposed to be acquired, categorizing them separately as rural or urban areas as applicable in Form No. 6.
