Section 23(7) in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
(7)(a)The Social Impact Assessment process includes the preparation of a Social Impact Management Plan, which will present the ameliorative measures to be undertaken to address the social impacts identified.(b)The Social Impact Assessment team must assess the viability of impact mitigation and management strategies with clear indication of costs, timelines and capacities.(c)The Social Impact Management Plan shall include the following measures :-(i)particulars specified in terms of rehabilitation, resettlement and compensation of all the categories of affected families as outlined in the Act;(ii)that the Requiring Body has stated that it will undertake in the project proposal and other relevant project documents; and(iii)additional measures undertaken by requiring body during the Social Impact Assessment process and public hearing.
