Section 2(1) in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013);(b)"Form" means the Form appended to these rules;(c)"Project Area" means a village or group of villages where Land Acquisition is proposed for any project;(d)"Section" means section of the Act.
