Section 5 in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
5. social impact assessment study.
(1)The social impact assessment study shall be conducted in accordance with sub-section (1) of section 4.(2)The social impact assessment report shall be submitted to the Government in Form-B alongwith the Social Impact Management Plan in Form-C appended to these rules.
