Section 18(1) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(1)After completion of the Social Impact Assessment Study and after obtaining consent of the affected families, whenever required, if it appears to the Government that land is required or likely to be required in any area for any public purpose, a preliminary notification referred to in section 11 shall be published in FORM-VII.
