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Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement (Maharashtra) (Amendment) Rules, 2023

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement (Maharashtra) (Amendment) Rules, 2023

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement (Maharashtra) (Amendment) Rules, 2023

 

[11th January 2024]

In exercise of the powers conferred by sub-section (1) and (2) of section 109 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013) in its application to the State of Maharashtra and of all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules further to amend the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Maharashtra) Rules, 2014, the same having been previously published as required by section 112 of the said Act, namely :-

Rule - 1.

These rules may be called the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Maharashtra) (Amendment) Rules, 2023.

Rule - 2.

In rule 18 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Maharashtra) Rules, 2014,-

(1)     for sub-rule (3), the following sub-rule shall be substituted namely :-

"(3) If an amount of compensation to be paid is more than rupees ten crore and less than rupees one hundred crores, then the Collector shall get the previous approval of the Divisional Commissioner of the concerned revenue division and then only declare the Award.";

(2)     after sub-rule (3), the following sub-rule shall be added. namely :-

" (3A) If an amount of compensation to be paid is more than rupees one hundred crores, then the Collector shall submit the Draft Award for previous approval of the State Government through Divisional Commissioner of the concerned revenue division, and only after the previous approval of the State Government, the Collector shall declare the Award.";

(3)     sub-rule (4) shall be deleted.