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[Cites 0, Cited by 0] [Section 23(7)] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(7)(b) in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016

(b)The Social Impact Assessment team must assess the viability of impact mitigation and management strategies with clear indication of costs, timelines and capacities.