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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(4) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(4)The proposed terms and conditions agreed to by the Requiring Body shall also be made available in local language at least three weeks in advance of the meeting of the affected land owners, to each and every affected land owner.