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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(1) in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014

(1)The Land Acquisition Officer after hearing all objections and making enquiry as provided under section 15(2) shall submit a report along with his recommendations on the objections to the District Collector for decision.