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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(2) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(2)The State Monitoring Committee for Rehabilitation and Resettlement shall examine either suo motu or on request, any rehabilitation scheme/plan implemented in the State.