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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(3) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014

(3)The manner in which fishing rights shall be allowed to affected families in cases of irrigation or hydel projects under item (9) of second schedule of Act shall be notified by fisheries department in consultation with irrigation department.