Telangana State Land Acquisition (Consent Award, Voluntary Acquisition and Lump sum Payment towards Rehabilitation and Resettlement) Rules, 2017

Published vide Notification G.O.Ms.No.120, Revenue (JA&LA) Department, dated, 30.6.2017

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Government of Telangana

General

1. Short title and extent. - (1) These rules may be called the Telangana State Land Acquisition (Consent Award, Voluntary Acquisition and Lump sum Payment towards Rehabilitation and Resettlement) Rules, 2017.

(2) They shall extend to the whole of the State of Telangana.

2. Definitions. - (1) In these rules, unless the context otherwise requires,-

(a) "Act" means the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act No.30 of 2013) as amended by the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Telangana Amendment) Act, 2016 (Act No.21 of 2017);

(b) "Agreement" means as defined in the Indian Contract Act, 1872.

(c) "Authorized Officer" means Collector as defined in the Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014;

(d) "Form" means Forms appended to these Rules.

(2) All words and expressions used but not defined in these rules shall have the meaning assigned to them in the Act and the Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014.

Power of State Government Under Section 10 A of the Act

3. The Requisitioning Administrative Department of the State Government shall in the first instance, finalize the minimum extent of the land required for the project.

4. The Requisitioning Administrative Department, after finalizing the extent of land required under rule 3, may, in the public interest give the required notification in Form-A under section 10 A of the Act.

5. The Requisitioning Agency shall give the requisition to the concerned District Collector in Form-B.

Consent Award Under Section 23A

6. The District Collector shall issue a notification in Form-C and may, at any stage of the land acquisition proceedings invoke the provisions of the Act for settlement of the proceedings by negotiation.

7. (a) The District Collector shall, for such proceedings issue notice to all the persons interested in the land under acquisition in Form-D for their willingness to settle their claims through negotiation.

(b) (i) The persons interested may submit their willingness in Form -E-I (Land owners); and

(ii) The persons interested other than land owners may submit their willingness in Form -E-II

8. Negotiation shall be carried out by a Negotiation Committee consisting of the following officials:-

(i) District Collector

(ii) Joint Collector

(iii) RDO/Dy. Collector - Convener of the Committee.

(iv) Executive Engineer of a Works Department (other than the requisitioning Department)

(v) Representative of Requisitioning Department

9. The settlement reached in the negotiation shall be recorded as an Agreement in Form-G-I for land owners; and in Form G-II for other than land owners.

10. The Collector shall make an award according to the terms of such Agreement:

Provided that "the award" passed under rule 9, shall provide higher compensation than what could have been provided under the provisions in sections 30 and 31 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 read with rules 26 to 28 of the Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014.

Voluntary Acquisition (Sale) of Land

11. The Requisitioning Agency shall file requisition with the District Collector, furnishing the details of the land required for public purpose in Form-B.

12. On receipt of such requisition, the District Collector or an Authorized Officer after due verification shall, issue a public Notice in Form-C inviting claims from all the persons interested/affected for settlement by negotiation of the same.

13. The Negotiation Committee constituted under rule 8 shall carry out the negotiations.

14. The negotiations so carried out and the settlement reached thereby shall be entered into an agreement in Form G-III for land owners; and in Form G-IV for other than land owners.

15. The District Collector or the Authorized Officer shall pass an order as per the agreement entered into which shall be notified in the District Gazette:

Provided that the considerations ordered to land owners shall be higher than what could have been arrived under the provisions of sections 30 and 31 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 read with rules 26 to 28 of the Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014.

Lump Sum Payment Towards Rehabilitation and Resettlement

16. The Authorized Officer shall finalize the details of the families affected due to land acquisition after conducting detailed enquiry duly giving a prior notice and submit a scheme to the District Collector for approval.

17. The District Collector shall offer options to the affected families to choose either entitlements as per the RFCTLARR Act, 2013 or R&R Lump-sum Package under RFCTLARR (Telangana Amendment) Act, 2016 as per the Schedule to these rules.

18. The District Collector shall make an award for payment in lump sum or otherwise depending on the choice of project affected families towards Rehabilitation & Resettlement as per the Schedule.

Provided that the lump sum payment shall be higher than what could have been arrived under the provisions of sections 30 and 31 of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 read with rules 26 to 28 of the Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014.

Miscelleneous

19. The District Collector will issue proceedings directing the Authorized Officer to ensure incorporation of necessary changes in favor of the Requisitioning Department/authority in Revenue, Registration and Survey Records while making payment of compensation/consideration to the land owners.

20. Removal of Difficulties. - If any difficulty arises as to the interpretation of any provisions of these Rules or in the implementation of such provisions, the State Government shall have powers to issue clarifications/directions for the purpose of removal of the difficulties.

Form-A

(See Section 10A and Rule 4)

Notifications

In accordance with the provisions contained in Sec 10(A) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 in its application to the state of Telangana, the Government have decided and accordingly hereby, in the public interest, exempt (Name of the Project) from the application of provisions of the Chapter-II and Chapter-III of the Act. It is also certified that the all efforts have been made in finalizing the minimum extent of land required for the said project.

Secretary to the
Government of Requisitioning
Administrative Department

Form-B

(See rule-4/11)

Requisition for Land Acquisition

From:

Name and

Designation of the Requiring Body

The District Collector

It is requested to acquire ..................................... acre(s) of land for .............................................................. project/purpose and the details are furnished in Appendix enclosed along with three copies of Combined Sketch showing the lands to be acquired. It is certified that the land to be acquired was demarcated on field and all further necessary information and assistance will be provided on the date/time appointed /stipulated by you.

It is requested to acquire land as per provisions of Sections 23 and 30 A of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act No. 30 of 2013) as amended by the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Telangana Amendment) Act, 2016 (Act No. 21 of 2017).

Form - A is enclosed exempting the project from the provisions of Chapter II and Chapter III of the Act.

Requisite cost of acquisition including R&R will be deposited in your office as and when required.

Yours faithfully

Requisitioning Agency

Copy to Commissioner, LA and R&R, Hyderabad

Appendix to Form - B (1)

(i) Name of the District

(ii) Name of the Project

(iii) Details of Land proposed for Acquisition

Name of the Mandal (i)	Name of the Village (ii)	Survey No. (iii)	Extent (iv)

(iv)Total area under Requisition (in acres/Sq. yards)

(v)(a) Are any religious structures, grave yard or tomb etc proposed for acquisition (Yes/No)

(b) If yes, reasons for inclusion

Requisitioning Agency

Appendix to Form - B (2)

Certificate to be furnished along with the requisition

Name of the project:-

(1) Certified that the project for which the land is sought to be acquired has been accorded administrative approval vide Department letter No: ..................................., Dated ................ for acquisition under the Act.

(2) The estimated cost of the project is of Rs. .......................................... and necessary budget has been sanctioned and funds are available towards cost of Land acquisition and R&R.

(3) The Department undertakes to pay the full amount in case of decree / award by the Land Acquisition, Rehabilitation and Resettlement Authority / High Court / Supreme Court as and when asked to do so by the Collector/District Collector.

Requisitioning Agency

Form-C

Notification

(Under Section 11 of the Act where 10A Exemption is given)

(See rule 6/12)

Government of Telangana Revenue (LA) Department

No. Dated.

Whereas it appears to the Government of Telangana/Collector that a total of ...................................................... acres land is required in the .................................... Village ............................ Mandal ................................. District for public purpose, namely, ..........................................................

Therefore it is notified that for the above said project in the ..................................................................... Village of .................................................. Mandal ........................................... District land measuring, more or less .......................................... acres viz, ............................................... hectare of standard measurement, whose detail description is as following, is proposed for acquisition:

Sl.No.	Survey No.	Type of Title	Type of Land	Area under Acquisition (in acre)	Name & Address of person interested	Boundaries
						N.	S.	E

Trees
Variety	Number

Structures
Type	Plinth area

This notification is made under the provisions of Section-11(1) of The Right to Fair Compensation and Transparency in Land acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act no.30/2013), as amended by the Right to Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Telangana Amendment) Act, 2016 (Act No.21 of 2017) to all whom it may concern.

A plan of the land may be inspected in the office of the District Collector & -------------------------- on any working day during the working hours. The Government of Telangana / Collector-cum-Appropriate Government is pleased to authorize Officer ..................................... and his staff ............................................. to enter upon and survey land, take levels of any land, dig or bore into the sub-soil & do all other acts required for the proper execution of their work as provided and specified in section-12 of the said Act.

Under section 11(4) of the Act, no person shall make any transaction or cause any transaction of land i.e. sale/purchase, etc., or create any encumbrances on such land from the date of publication of such notification without prior approval of the Collector.

Objections to the acquisition if any, and claims from all the persons interested/affected for settlement by negotiation of the compensation, may be filed by the person interested in the land within 60 (sixty days) from the date of publication of this notification as provided under section 15 of the Act before District Collector./Authorized officer

District Collector

Place:

Date:

Form-D

(See Rule 7)

Notice calling for claims for settlement through Negotiation Committee

It is hereby informed that the land specified .................................................. at Survey Nos. ..................................... Measuring ....................................... Acs ......................................... in the village of ......................................................... in the Mandal of .......................................... in the district of in the State of Telangana is needed for a public purpose for ............................................................... . In accordance with the notification under Sec 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, (Central Act 30 of 2013) as amended by the Right to Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Telangana Amendment) Act, 2016 (Act No.21 of 2017) published at page .......................... of part .................................... of the ............................. Gazette, dated .................................... .

All persons interested in the land are requested to appear personally or by person authorized by them before the Negotiation Committee on .................................................. at ...................................... at ................................ (time) and to state their willingness to settle their claims through the Negotiation Committee.

District Collector/Convener Negotiation Committee

Form-E - I

For Land owners

(See rule 7 (b)(i))

Affidavit to be executed by the person(s) interested before the DLLPC on Rs.10/- Non-Judicial Stamp Paper.

I/We, Sri/Smt./Kum ...................................................... S/o, W/o, D/o ........................................... owner/owners/ over the land in Sy.No. ............... of Village .................................. Mandal ....................................... District, hereby agree for the voluntary sale/ sale through consent of my/our land to the Collector for the purpose of ........................................... .

I/We solemnly affirm that I/We am/are the absolute owner/owners of the land mentioned above and the land is not encumbered. The sale consideration payable for this land may be paid to me/may be paid to ............................................................. .

I/We am/are agreeable to the payment of all inclusive of sale consideration of land things attached to land including perceived livelihood loss/equivalent costs for Rehabilitation and Resettlement etc., agreed to in the District Level Negotiation Committee.

I/We hereby declare that I/We will not claim for payment of higher consideration in any court of law or in any other forum /authority. And I/We shall abide by the sale agreement finalized in the District Level Negotiation Committee.

Signature and
Name of the land owners.

Date:

Attestation of Collector /Authorized Representative

Name and Designation:

Date:

Form-E - II

For other than land owners

(See rule 7 (b)(ii))

I/We, Sri/Smt./Kum .............................................. S/o, W/o, D/o ................................................. are persons interested in the land in Sy.No. ................... of Village ............................. Mandal ............................................. District.

I/We enclose document in support of my /Our claim as an interested person in the said land.

I/We hereby agree for receiving the R&R benefits in lump sum as per the relevant provisions of the Act.

I/We hereby declare that I/We will not claim for payment of higher consideration in any court of law or in any other forum /authority and I shall abide by the amount finalized by the District Level Negotiation Committee.

Signature and
Name of the interested persons

Date:

Form - F

Notification by the District Collector

(See rule 7 (c))

Where a notification was issued vide letter No. dated and published in the for acquisition of the land for the project for the public purpose.

In response to the said notification, the following affected persons (land owners and others) have come forward to settle their claims through negotiation. The details of the willing affected persons are as follows.

(i) Land owners

Name and address of the land owner

Survey No.

Extent

Remarks

(ii) Other than the land owners

Name and address of the person interested

Survey No.

Extent

Nature of interest

It is hereby notified for calling claims and objections in any, to be filed before the District Collector/Collector within the seven days of publication of this notification.

Signature of
District Collector/ Collector

Date:

Form-G - I

(See Rule 9)

Agreement

(with land owners)

(Under section 23 A and 31 A)

An agreement made this ...................................... day of .................................... 20 ........ between ................ hereinafter called the "Owner" (Which expression shall unless repugnant to the context or meaning there of include his heirs, executors and administrators) and the Requisitioning Agency represented by .................................................. hereinafter called the "Requisitioning Agency" on the other part and recommended by Negotiations Committee.

And Whereas the right, title and interest of the owner/owners in the following land/ lands hereinafter called the said land / lands is/ are as specified below:

Persons being the absolute owner/owners of the Property or having an interest therein capable of leading ownership ultimately hereinafter mentioned and hereby conveyed in the following shares, that is to say:

(1) ................................................ S/o ................................................ Share ............................................................

(2) ................................................ S/o ................................................ Share ............................................................

(3) ................................................ S/o ................................................ Share ............................................................

And Whereas the said land/lands have been notified under Sec 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, (Central Act 30 of 2013) as amended by the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Telangana Amendment) Act, 2016 (Act No.21 of 2017) under Notification No. Dated ................... , published in the newspaper on ........................... under of the said Act and whereas the persons affected have given their willingness in writing .

And Whereas the owner and the Requisitioning Agency agreed for payment of compensation at ...................................... as a .......................................... Lump-sum deal for an extent covering Acrs ...................................... in ............................................... (vlg) ............................................. (Mandal) ........................... (District). The Lump sum deal represents the Market value of the land including structural value and tree value, solatium etc and Rehabilitation & Resettlement as per Schedule under these Rules and also apportion the same among themselves as herein after provided.

And Whereas the owner have no intention to raise any dispute with regard to the contents and manner of this Agreement and the owner have no intention of making a reference to any court or authority, as far as the compensation, contents and manner of this Agreement are concerned.

Signatures of the land owners

Signature of Requisitioning Agency

Attested by Convener of
Negotiation Committee

Form-G-II

(Other than the land owners)

(See Rule 9)

Agreement

(Under section 23 A and 31A)

An agreement made this .......................................... day of ............................................... 20 .......... between one part "Persons Interested" (Which expression shall unless repugnant to the context or meaning thereof include their successors and assignees) and the Government represented by Requisitioning Agency hereinafter called the "Requisitioning Agency" on the other part,

And Whereas the right and interest of the interested party/parties in the following land/ lands hereinafter called the said land / lands is/ are as specified below:

Where the land/lands are held by the interested party /parties under the owners named herein above with respective terms and nature of interest:

(1) ................................................ S/o ................................................ Definite Term and nature of interest ................................................

(2) ................................................ S/o ................................................ Definite Term and nature of interest ................................................

(3) ................................................ S/o ................................................ Definite Term and nature of interest ................................................

And Whereas the said land/lands have been notified under Sec 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, (Central Act 30 of 2013) as amended by the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Telangana Amendment) Act, 2016 (Act No.21 of 2017) under Notification No. ............... Dated ................, published in the newspaper on ............................................. under of the said Act and whereas the persons affected have given their willingness in writing

And Whereas the interested party and the acquiring Agency agreed for payment of compensation at ............................................................. as a ................................................................. Lump sum deal for an extent covering Acrs ..................................... in ............................................................... (vlg) ............................................ (Mandal).......................................... (District). The Lump sum deal represents the R&R benefits as per the provisions contained in the Schedule to the Rules under the Act.

And Whereas the interested parties have no intention to raise any dispute with regard to the contents and manner of this Agreement and the owner/Persons interested have no intention of making a reference to any court or authority, as far as the compensation, contents and manner of this Agreement are concerned.

Signatures of persons interested in land

Signature of the Requisitioning Agency

Attested by Convener of
Negotiation Committee.

Form-G-III

(See Rule 14)

Agreement

(with land owners)

(Under section 30 A and 31 A)

An agreement made this ........................................ day of ............................................... 20 ........ between .............................................. hereinafter called the "Owner" (Which expression shall unless repugnant to the context or meaning there of include his heirs, executors and administrators) and the Requisitioning Agency represented by ........................................... hereinafter called the "Requisitioning Agency" on the other part and recommended by Negotiation Committee.

And Whereas the right, title and interest of the owner/owners in the following land/ lands hereinafter called the said land / lands is/ are as specified below:

(1) ................................................ S/o ................................................ Share ............................................................

(2) ................................................ S/o ................................................ Share ............................................................

(3) ................................................ S/o ................................................ Share ............................................................

And Whereas the said land/lands have been notified under Sec 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, (Central Act 30 of 2013) as amended by the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Telangana Amendment) Act, 2016 (Act No.21 of 2017) under Notification No. .................... Dated .............., published in the newspaper on ................................................ under of the said Act and whereas the persons affected have given their willingness in writing .

And Whereas the owner and the Requisitioning Agency agreed for payment of compensation at .................................... as a ...................................................... Lump-sum deal for an extent covering Acrs ........................... in ............................................ (vlg) ................................................. (Mandal) ................................... (District). The Lump-sum deal represents the Market value of the land including structural value and tree value, solatium etc and Rehabilitation & Resettlement as per Schedule under these Rules and also apportion the same among themselves as herein after provided.

Signatures of the land owners

Signature of the
Government represented by Collector.

Form-G-IV

(Other than the land owners)

(See Rule 14)

Agreement

(Under section 30 A and 31A)

An agreement made this .................................. day of ..................................... 20 .......... between one part "Persons Interested" (Which expression shall unless repugnant to the context or meaning thereof include their successors and assignees) and the Government represented by Collector hereinafter called the "Government" on the other part, and recommended by Negotiation Committee.

And Whereas the right and interest of the interested party/parties in the following land/ lands hereinafter called the said land / lands is/ are as specified below:

Where the land/lands are held by the interested party /parties under the owners named herein above with respective terms and nature of interest:

(1) ................................................ S/o ................................................ Definite Term and nature of interest ................................................

(2) ................................................ S/o ................................................ Definite Term and nature of interest ................................................

(3) ................................................ S/o ................................................ Definite Term and nature of interest ................................................

And Whereas the said land/lands have been notified under Sec 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, (Central Act 30 of 2013) as amended by the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Telangana Amendment) Act, 2016 (Act No.21 of 2017) under Notification No. .............. Dated ................, published in the newspaper on ........................................ under of the said Act and whereas the persons affected have given their willingness in writing

And Whereas the interested party and the acquiring Agency agreed for payment of compensation at ..................................... as a .....................................Lump sum deal for an extent covering Acrs ................................... in ......................................... (vlg) ............................ (Mandal) .................................... (District). The Lump sum deal represents the R&R benefits as per the provisions contained in the Schedule to the Rules under the Act.

Signatures of persons interested in land

Signature of the Government
represented by Collector

Serial number	Elements of R&R entitlements	Entitlement/provision as per the RFCTLARR Act, 2013	Rehabilitation and Resettlement lump sum package under the RFCTLARR (Telangana Amendment) Act, 2016 (Act No.21 of 2017)
(1)	(2)	(3)	(4)
1.	Provision of housing units in case of displacement	(1) If a house is lost in rural areas, a constructed house shall be provided as per the Indira Awas Yojana specifications. If a house is lost in urban areas, a constructed house shall be provided, which will be not less than 50 Sq. mts in plinth area. (2) The benefits listed above shall also be extended to any affected family which is without homestead land and which has been residing in the area continuously for a period of not less than three years preceding the date of notification of the affected area and which has been involuntarily displaced from such area Provided that any such family in urban areas which opts not to take the house offered, shall get a one-time financial assistance for house construction, which shall not be less than one lakh fifty thousand rupees: (Family includes a person, widow / widower, his or her spouse, minor children, minor brothers and minor sisters dependent on him / her) Provided further that if any affected family in rural areas so prefers, the equivalent cost of the house may be offered in lieu of the constructed house: Provided also that no family affected by acquisition shall be given more than one house under the provisions of this Act. Explanation. - The houses in urban areas may, if necessary, be provided in multi-storied building complexes.	Rs.5.04 lakhs (equivalent to a house as per the two-bed room housing policy of the State Government) will be paid in case of displacement of a family living together. or Rs. 1.25 lakhs will be paid to single family (equivalent to Indira Awas Yojana , IAY)
2.	Choice of Annuity or Employment	The appropriate Government shall ensure that the affected families are provided with the following options: (a) where jobs are created through the project, ‘after providing suitable training and skill development in the required field, make provision for employment at a rate not lower than the minimum wages provided for in any other law for the time being in force, to at least one member per affected family in the project or arrange for a job in such other project as may be required; or (b) onetime payment of five lakhs rupees per affected family; or (c) Annuity policies that shall pay not less than two thousand rupees per month per family for twenty years, with appropriate indexation to the Consumer Price Index for Agricultural Labourers.	(a) Onetime payment of Rs. 5.00 lakhs for the affected family; or (b) Rs.3,000/- per month as annuity will be paid for an affected family in case of SC and ST for a period of 20 years; or (c) Rs.2,500/- per month as annuity will be paid for an affected family in case of other than SC and ST for a period of 20 years. (d) The annuities mentioned above will be with appropriate indexation to the consumer price index.
3.	Subsistence grant for displaced families for a period of one year	Each affected family which is displaced from the land acquired shall be given a monthly subsistence allowance equivalent to three thousand rupees per month for a period of one year from the date of award. In addition to this amount, the Scheduled Castes and the Scheduled Tribes displaced from Scheduled Areas shall receive an amount equivalent to fifty thousand rupees. In cases of displacement from the Scheduled Areas, as far as possible, the affected families shall be relocated in a similar ecological zone, so as to preserve the economic opportunities, language, culture and community life of the tribal communities.	A total of Rs.40,000/- will be paid per family as a subsistence grant for one year. In addition to above, an amount of Rs.60,000/- as a one-time grant will be paid for the affected family belonging to SC and ST in the scheduled Areas.
4.	Transportation cost for displaced families	Each affected family which is displaced shall get a one-time financial assistance of fifty thousand rupees as transportation cost for shifting of the family, building materials, belongings and cattle.	Rs.60,000/- as a one-time transport grant will be paid to each affected family in case of displacement.
5.	Cattle shed/petty shops cost	Each affected family having cattle or having a petty shop shall get one-time financial assistance of such amount as the appropriate Government may, by notification, specify subject to a minimum of twenty-five thousand rupees for construction of cattle shed or petty shop as the case may be.	Rs.25,000/- as a onetime financial assistance will be paid for each affected family having cattle or a petty shop for construction of cattle shed or petty shop as the case may be.
6.	One time grant to artisan, small traders and certain others	Each affected family of an artisan, small trader or self-employed person or an affected family which owned non-agricultural land or commercial, industrial or institutional structure in the affected area, and which has been involuntarily displaced from the affected area due to land procurement, shall get one-time financial assistance of such amount as the appropriate Government may, by notification, specify subject to a minimum of twenty-five thousand rupees.	Rs. 30,000/- as a onetime grant will be paid to artisans, small trader or self-employed person or an affected family which owned non-agricultural land or commercial, industrial or institutional structure in the affected area.
7.	One-time Resettlement Allowance	Each affected family shall be given a one-time “Resettlement Allowance” of fifty thousand rupees only.	Rs.60,000/- will be paid to each affected family as one time resettlement assistance.
8.	Fishing rights	In cases of irrigation or hydel projects, the affected families may be allowed fishing rights in the reservoirs, in such manner as may be prescribed by the appropriate Government.	Fishing rights for the affected families if storage tanks are created and fishing is feasible.
9.	Stamp duty and registration fee	(1) The stamp duty and other fees payable for registration of the land or house allotted to the affected families shall be borne by the Procuring Agency. (2) The land for house allotted to the affected families shall be free from all encumbrances. (3) The land or house allotted may be in the joint names of wife and husband of the affected family.	(1) The stamp duty and other fees payable for registration of the land or house allotted to the affected families shall be borne by the Procuring Agency. (2) The land for house allotted to the affected families shall be free from all encumbrances. (3) The land or house allotted may be in the joint names of wife and husband of the affected family.
10.	Financial assistance in lieu of specified benefits		Rs.7,50,000/-. An option will be given in case a joint family with all members living together decides to set up a self-financed scheme or an enterprise based on their own choice or for any other income generating activity. Such a family will be paid a lump sum amount of Rs.7.5 lakhs towards financial assistance in lieu of the specified benefits listed in Items 2-7 above.


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