CHAPTER – I GENERAL (1) These
rules may be called the Meghalaya Right to Fair Compensation and Transparency
in Land Acquisition, Rehabilitation and Resettlement Rules, 2017; (2) They shall
come into force on and from the date of their publication in the Meghalaya
Gazette. (1) In these
Rules, unless the contest otherwise requires,- (a) "Act"
means the Right to Fair Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013); (b) "Administrative
cost" for acquisition of land, including both in the project site and out
of the project area lands shall mean such percentage of the cost of
compensation as the Government may, by notification in the Official Gazette,
specify; (c) "Administrator"
means, an officer appointed by the Government for the purpose of rehabilitation
and resettlement of affected families under sub-section (1) of Section 43 of
the Act; (d) "Authority"
means the Land Acquisition, Rehabilitation and Resettlement Authority
established under section 51 of the Act; (e) "Autonomous
District Council" means the Khasi Hills Autonomous District Council,
Jaintia Hills Autonomous District Council and Garo Hills Autonomous District
Council in their respective territorial jurisdictions; (f) "Commissioner,"
means the Commissioner for Rehabilitation and Resettlement appointed by the
Government under sub-section (1) of Section 44 of the Act; (g) "Competent
Authority" is the Revenue Department of the Government, (h)
"Collector" as defined on sub-section (g) of section 3 of the Act. (h) "Expert
Group" as provided in sub-section (2) of section 7 of the Act; (i) "Form"
means the Form appended to these rules; (j) "Family"
as provided in sub-section (m) of section 3 of the Act. (k) "Government"
means the Government of Meghalaya; (l) "Governor"
means the Governor of Meghalaya; (m) "Registrar"
means the Registrar as provided in Section 55 of the Act; (n) "Rural
area" means an area which is not within the limits of any urban area; (o) "Section"
means section of the Act; (p) "Social
Audit" means the social audit as provided in section 44 and section 45 of
the Act. (q) "Social
Impact Assessment" means an assessment being made under sub-section (1) of
Section 4 of the Act; (r) "Social
Impact Management Plan" means the plan prepared as a part of Social Impact
Assessment Process under sub-section (6) of Section 4 of the Act; (s) "State"
means the State of Meghalaya; (t) "Urban
area" means any area within the limits of a Municipal Corporation,
Municipality, Municipal Board, Cantonment or Census Town or any other area
notified by the Government or the respective District Council for the purpose; (2) Words and
expressions used but not defined in these rules, but defined in the Act or in
any law for the time being in force shall have the same meaning respectively
assigned to them in the Act or in any other law for the time being in force.MEGHALAYA RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN LAND
ACQUISITION, REHABILITATION AND RESETTLEMENT RULES, 2017