Section 10(9) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(9)The SIA Agency shall also prepare a Social Impact Management Plan suggesting the ameliorative measures to be taken to address the social impacts identified in the course of SIA study and such measures shall include the following namely:-(a)Approach to mitigation.(b)Ameliorative measures to avoid, mitigate and compensate impact of the project as defined under sub-section (5) of section 4.(c)Measures that may be included in the terms of Rehabilitation and Resettlement Scheme as outlined in the Act.(d)Measures that the Requiring Body has stated it will introduce in the project proposal to avoid, mitigate and compensate social impacts.(e)Additional measures that the Requiring Body has stated it will undertake in response to the findings of the SIA process and public hearings.(f)Description of institutional structures and key persons responsible for each mitigation measure, timelines and costs for each activity.
