Section 15(5) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(5)The Social Impact Assessment unit shall within six months from the date on which it is entrusted with the Social Impact Assessment study prepare the final Social Impact Assessment report and submit it to the Government. The Social Impact Assessment unit shall also prepare a Social Impact Management Plan listing the ameliorative measures required to be undertaken for addressing the specific components listed in sub-section (5) of section 4 of the Act in Form No. 5 and submit it to the Government together with the Social Impact Assessment study Report.
