Section 15(1) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(1)In Public Private Partnership projects and projects by private companies, a list of all affected land owners from whom consent is required to be obtained, shall be drawn up by the District Collector in consultation with the Social Impact Assessment team. The list shall be published at least ten days prior to obtaining consent.
