Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
Chapter VIII Establishment of Land Acquisition, Rehabilitation and Resettlement Authority
52. Establishment of State Monitoring Committee for rehabilitation and Resettlement Authority.
1. The appropriate Government shall, for the purpose of providing speedy disposal of disputes relating to land acquisition, compensation, rehabilitation and resettlement, establish, by notification, one or more Authorities to be known as “the Land Acquisition, Rehabilitation and Resettlement Authority” to exercise jurisdiction, powers and authority conferred on it by or under this Act.
2. The appropriate Government shall also specify in the notification referred to in sub-section (1) the areas within which the Authority may exercise jurisdiction for entertaining and deciding the references made to it under section 65 or applications made by the applicant under second proviso to sub-section (1) of section 65.
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