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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(g) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

(g)continuously review, evaluate and strengthen the quality of Social Impact Assessments and the capacities available to conduct them across the State or Union Territory as the case may be.