In several states, there have been protests against the acquisition of land for various projects. We explain the main issues, and link to the key Bills that are proposed to reform the current system. We also post our summaries, analyses and related documents.
Currently, such acquisition is governed by The Land Acquisition Act, 1894. The UPA-1 government had introduced an Amendment Bill in 2007.
It had also introduced The Rehabilitation and Resettlement Bill for people displaced on account of such acquisition. Both Bills lapsed in 2009. In May 2011, the National Advisory Council proposed a new Bill to address these issues.
One issue in India is that the records of land holding cannot be easily verified. This opens the possibility of disputes after purchase. Industrial enterprises use this fact to argue that the government should acquire land on their behalf. To address this issue, the government has drafted the Land Titling Bill, and asked for public feedback. |
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Key provisions of the Land Acquisition, Rehabilitation and Resettlement Bill, 2011
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Text of the Bill as introduced in Lok Sabha on September 7, 2011
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Draft National Land Acquisition and Rehabilitation & Resettlement Bill, 2011
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Draft of the National Land Acquisition and Rehabilitation & Resettlement Bill, 2011 prepared by the Ministry of Rural Development |
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Frequently Asked Questions on the issue of land acquisition |
The Land Acquisition Act 1894
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Full text of the original Act. |
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Highlights, key issues and analysis of the Bill
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Provisions for benefits and compensation to people displaced by land acquisition
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The Land Acquisition (Amendment) Bill, 2007 |
Text of the bill that was passed by the Lok Sabha in February, 2009 |
The Land Acquisition Act 1894 with Amendments of 2007 Bill |
Full text of the original Act as it stands currently. Earlier amendments to the Act can also be seen |
PRS Standing Committee Report Summary |
Summary of the report of the Standing Committee on Rural Development |
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Proposed measures to improve the system of maintaining of land records
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