Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
The Fourth Schedule
(See Section 106)
List of Enactments Regulating
Land Acquisition and
Rehabilitation and Resettlement
1. The Ancient Monuments and Archaeological Sites and Remains
Act, 1958 (24 of 1958).
2. The Atomic Energy Act, 1962 (33 of 1962).
3. The Damodar Valley Corporation Act, 1948 (14 of 1948).
4. The Indian Tramways Act, 1886 (11 of 1886).
5. The Land Acquisition (Mines) Act, 1885 (18 of 1885).
6. The Metro Railways (Construction of Works) Act, 1978 (33 of
1978).
7. The National Highways Act, 1956 (48 of 1956).
8. The Petroleum and Minerals Pipelines (Acquisition of Right of
User in Land) Act, 1962 (50 of 1962).
9. The Requisitioning and Acquisition of Immovable Property Act,
1952 (30 of 1952).
10. The Resettlement of Displaced Persons (Land Acquisition)
Act, 1948 (60 of 1948).
11. The Coal Bearing Areas Acquisition and Development Act, 1957
(20 of 1957).
12. The Electricity Act, 2003 (36 of 2003).
13. The Railways Act, 1989 (24 of 1989).
| Serial number |
Component of compensation package in respect of land acquired
under the Act |
Manner of determination of value |
Date of deter mination of value |
| 1.
|
Market value of land |
To be determined as provided under section 26. |
|
| 2.
|
Factor by which the market value is to be multipled in the
case of rural areas |
1.00 (One) to 2.00 (Two) based on the distance of project from
urban area, as may be notified by the appropriate Government |
|
| 3.
|
Factor by which the market value is to be multipled in the
case of urban areas |
1 (One). |
|
| 4.
|
Value of assets attached to land or building |
To be determined as provided under section 31. |
|
| 5.
|
Solatium |
Equivalent to one hundred per cent. of the market value of land
mentioned against serial number 1 multiplied by the factor specified against
serial number 2 for rural areas or serial number 3 for urban areas plus value
of assets attached to land or building against serial number 4 under column
(2). |
|
| 6.
|
Final award in rural areas |
Market value of land mentioned against serial number 1
multiplied by the factor specified against serial number 2 plus value of assets
attached to land or building mentioned against serial number 4 under column
(2) plus solatium mentioned against serial number 5 under column (2). |
|
| 7.
|
Final award in urban areas |
Market value of land mentioned against serial number 1
multiplied by the factor specified against serial number 3 plus value of assets
attached to land or building mentioned against serial number 4 under column
(2) plus solatium mentioned against serial number 5 under column (2). |
|
| 8.
|
Other component, if any, to be included |
|
|
NOTE .裕he date on which values mentioned under column (2) are
determined should be indicated under column (4) against each serial number.
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