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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(1) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(1)Upon publication of the preliminary notification under sub-section (1) of section 11, the Administrator for Rehabilitation and Resettlement, shall conduct a survey and undertake a census of the affected families within a period of two months from the date of publication of such preliminary notification.