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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

(2)The exercise of obtaining the consent shall be undertaken by the appropriate Government, through the concerned District Collector, who may appoint officers under his control to assist him in the process of obtaining the prior consent.