Section 19 in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
19. Provisions of Schedule I and II of the Act to be explained to affected persons.
- Before obtaining consent of affected persons under rule 18, provisions of Schedule I and II of the Act shall be explained to affected persons.
