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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(1) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(1)The Collector after issuing notice in FORM-VIII and after hearing all objections and making enquiry as provided under sub-section (2) of section 15, shall submit a report under the said sub-section to the Government for its decision.