Section 3 in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
3. Submission of Proposal.
- Requiring Body shall submit its proposal for acquisition of land for public purpose along with copies of land record of concerning land. (B-l, Khasra and Map) in Four copies.
