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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(m) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(m)"Social Impact Assessment Unit" means a society, Corporation or any other body constituted by the Competent Authority or a unit accredited by the Government which is authorized to conduct Social Impact Assessment Study about any proposed acquisition;