Section 21 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
21. Publication of approved Rehabilitation and Resettlement Scheme [Section 18].
- After review of the Rehabilitation and Resettlement Scheme by the Collector as per provisions of sub section (1) of section 17 and approval of the scheme by the Commissioner as per provisions of sub section (2) of section 17 the approved Rehabilitation and Resettlement Scheme shall be published by the Commissioner in the affected area and the Commissioner shall also inform the State Monitoring Committee constituted under section 50 about the publication of the approved Rehabilitation and Resettlement scheme.
