Section 14(1) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(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.
