Section 5(1) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(1)The Government after being satisfied with the report of the District Collector shall, publish a notification for initiating consultation with concerned local authority, in the affected area and for carrying out Social Impact Assessment study in accordance with PART-A of FORM-II of these rules:Provided that such notification shall be published within thirty days of the deposit of the processing fee for carrying Social Impact Assessment by the Requiring Body, as determined under rule 7.
