Section 12(3) in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
(3)The draft of rehabilitation and resettlement Scheme prepared by the Administrator shall in addition to the particulars mentioned in sub- section (2) of section 16, indicate the time plan for completion of all construction works including the infrastructural developments to be provided as per the Scheme.
