Section 14 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
14. Consideration of Social Impact Assessment Report, recommend-actions of Expert Group etc [Section 7].
(1)The Government shall examine the report of the District Collector, Social Impact Assessment report, the recommendations of the Expert Group, if any, and decide such area for acquisition which shall ensure minimum displacement of people, minimum disturbance to the infrastructure, ecology and minimum adverse impact on the individuals affected.(2)The decision of the Government under sub-rule (1) shall be published.
