Section 6 in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
6. Public hearing for social impact assessment.
(1)Public hearings may be conducted at one or more places at the discretion of the Collector.(2)The draft of social impact assessment report and the Social Impact Management Plan shall be circulated in the affected area in booklet form in Hindi language and shall be made available to the Panchayat, Municipality or Municipal Corporation, as the case may be, and also to the offices of the District Collector. A copy of the draft of social impact assessment report and the social impact management plan shall be provided to the requiring body.(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.(4)Consultation with the Gram Sabhas in the Scheduled areas shall be in accordance with the provisions of the Panchayats (Extension to the Scheduled Areas) Act, 1996 (No. 40 of 1996)
