Section 10(10) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(10)The Social Impact Assessment study shall be carried out in such a manner that it shall provide a conclusive assessment of the balance and distribution of the social impacts and social costs and benefits of the proposed project and land acquisition, including the mitigation measures. It shall also provide an assessment as to whether the benefits of the proposed project will outweigh the social costs and adverse social impacts that are likely to be experienced by the affected families or even after the proposed mitigation measures, the affected families will remain at risk of being economically or socially worse.
