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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(6) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(6)The Panchayats, Municipalities or Municipal Corporations in the affected areas can nominate a representative each to work with the Social Impact Assessment unit in conducting the Social Impact Assessment study.