Section 19(2)(e) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

(e)the land, if any, acquired earlier and remained unutilised, is used for such public purpose and recommendations in respect thereof;

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