Section 11(1) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(1)When a draft of the Social Impact Assessment study report is prepared by the SIA Agency, the appropriate [Government] [Notified vide G.O. Ms. No. 299 Rev & DM Department dated 20-9-2017] shall ensure that a public hearing is conducted in the affected areas through the district administration by giving notice of not less than fifteen days, indicating time, place and date of public hearing. In the public hearing, the main findings of the draft Social Impact Assessment study report shall be brought out and the feedback of the public thereon shall be sought for. Such feedback and any other additional information and views of the public obtained in the public hearing shall be incorporated in the final Social Impact Assessment report.
