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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(6)(i) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

(i)At the conclusion of the meeting, each individual land owner shall be asked to indicate in the signed declaration whether he or she gives or withholds consent for the acquisition of land involved.