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State of Haryana - Section

Section 22 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

22. Web-based Work Flow and Management Information system.

- The Government shall create a dedicated, user-friendly website that may serve as a public platform on which the entire work flow of each acquisition case shall be hosted, beginning with the notification of the Social Impact Assessment and tracking each step of decision-making, implementation and audit.