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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(e) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(e)ensure that the transaction based web-based work-flow for Social Impact Assessments and Management Information System for land acquisition and rehabilitation and resettlement as specified in rule 22 is maintained and that all relevant documents are disclosed as per the provisions of the Act;