Section 12(2) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(2)The public hearings shall be held in the affected area or as close to it as possible considering the ease of access, availability of resources, infrastructure etc. to conduct the public hearing. If the affected area encompasses more than one local authority, the public hearing shall be held in each of the local authorities within which land sought to be acquired is situated.
