Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3) in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015

(3)The social impact assessment team, after public hearing, shall analyse, the feedback recovery and information gathered in the public meetings and incorporate the gist alongwith their analysis in the social impact assessment report to be submitted to the Collector.