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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(4) in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014

(4)The Administrator shall prepare comprehensive and detailed draft Rehabilitation and Resettlement Scheme, discuss in the Grama Sabha or municipality concerned and give wide publicity in the manner prescribed in rule 12.