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[Cites 0, Cited by 11] [Entire Act]

Union of India - Section

Section 49 in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013

49. Reporting requirements.

- The States and Union territories shall provide all the relevant information on the matters covered under this Act, to the National Monitoring Committee in a regular and timely manner, and also as and when required.