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