Section 4(3) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(3)If the District Collector, on the basis of the report of the committee referred to in sub-rule (2), other information available with him and instructions issued by the Government in this regard, is satisfied that the requisition is consistent with the provisions of the Act, shall submit a report to the Government.
