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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(5) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(5)The Administrator shall prepare comprehensive and detailed draft Rehabilitation and Resettlement Scheme and publish the draft Rehabilitation and Resettlement Scheme.