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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(2)On receipt of the communication from the Social Impact Assessment unit, the Requiring Body shall answer each of the objections or views required to be answered by it.