Section 26 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
26. Rehabilitation and Resettlement Award [Section 31, 37].
- The Collector, after enquiry into and disposal of the objections, if any, raised by the interested persons in pursuance of the public notice published and given under sub-section (l) of section 21, shall make land acquisition award under section 23 of the Act as per FORM-XI.
