Section 109(2)(n) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013

[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

(n)the procedures to be followed by the State Monitoring Committee and the allowances payable to the experts under sub-section (3) of section 50;

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