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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(b) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017

(b)"Administrator" [means the Administrator for Rehabilitation and Resettlement, appointed by the State Government, by notification, under sub-section (1) of section 43 of the Act, in respect of a project] [Notified vide G.O. Ms. No. 302 Rev & DM Department dated 20-9-2017];