The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (LARR) Act, 2013 which was enacted by the erstwhile UPA Government with the objective to provide for just and fair compensation, rehabilitation and resettlement for the affected persons whose land has been acquired or proposed to be acquired or are affected by such acquisition, repealed the colonial legislation i.e. The Land Acquisition Act, 1894. The LARR Act, 2013 for the first time introduced explicit provisions of consent, just and fair compensation, rehabilitation and resettlement for the displaced persons unlike the 1894 Act, thus removing the coercive nature of land acquisition process. The LARR Act, 2013 is now sought to be amended by the present NDA Government in place. The LARR Bill, 2015 was tabled in the Lok Sabha on 24 February 2015 and passed on 10 March 2015. The Government first brought in these amendments to force by way of an Ordinance notified in the Offici ....