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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2)(b) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017

(b)prepare an estimate of the Social Impact Assessment fee based on the ToR with clear break up of costs for each item or activity. The fee amount shall be based on the parameters to be specified by the State Government from time to time such as area, type of project and number of affected families, resources deployed etc.