Section 21(a) in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
(a)prepare a detailed project specific term of reference for each proposal of land acquisition, listing the activities that must be carried out indicating the appropriate team size (number of team members) and profile of the team members and also attach the particulars of Form-V and last date for report submission.
