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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(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)If at any stage, it is found that any member or any family member of the team directly or indirectly receives any benefit from the Requiring Body, that member shall be disqualified.