Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
26.
Period within which an award shall be made.
The Collector shall
make an award within a period of twelve months from the date of publication of
the declaration under section 20 and if no award is made within that period,
the entire proceedings for the acquisition of the land shall lapse:
Provided that the
appropriate Government shall have the power to extend the period of twelve
months if in its opinion, circumstances exist justifying the same:
Provided further that
any such decision to extend the period shall be recorded in writing and the
same shall be notified and be uploaded on the website of the authority
concerned.