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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(3) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(3)The Requiring Body shall deposit in advance the Social Impact Assessment fee in the Scheduled Bank account of the concerned Social Impact Assessment Unit for the purpose.