Section 2 in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013);(b)"Form" means the Form appended to these rules;(c)"Social Impact Assessment" means an assessment made under sub-section (1) of Section 4 of the Act;(d)"Social Impact Management Plan" means the plan prepared as part of Social Impact Assessment process under Sub-section (6) of Section 4 of the Act;(e)"Section" means section of the Act.(2)Words and expressions used and not defined in these rules but defined in the Act, shall have the meanings respectively assigned to them in the Act.
