Section 9(4) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(4)The Requiring Body shall deposit the Social Impact Assessment fee along with the processing fee in the Account of the appropriate Government [in a Scheduled Bank designated for that purpose] [Notified vide G.O. Ms. No. 299 Rev & DM Department dated 20-9-2017].
