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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(5) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014

(5)The SIA Report including summaries shall be prepared and divided into three parts;
(i)the Project Feasibility Report;
(ii)the Project Impact Report, and
(iii)the Social Impact Management Plan.