Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
15.
Inventory of Waste, Barren and Unutilised Land.—
To
ensure acquisition of minimum amount of land and to facilitate the utilisation
of unutilised public lands, the appropriate Government shall prepare a district
level inventory report of waste, barren and unutilised public land, and land
available in the Government land bank and shall be made available to the Social
Impact Assessment team and Expert group. The inventory report shall be updated
from time to time.
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