Section 7 in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
7. One copy of the proposal shall be given to Social Impact Assessment Team.
- A copy of proposal shall be given to Social Impact Assessment Team. The team appointed under rule 15 shall submit social Impact assessment report to District Collector within six months from the date of notification issued under sub-section (1) of Section 4 of the Act.Chapter-III Land Acquisition in Schedule area
