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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(4) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(4)The Committee may, if it so desires, visit the affected areas, discuss with the affected families, record statements from the project affected people and may give necessary instructions to the Rehabilitation and Resettlement Committee at the project level.