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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(i) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

(i)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 district officers in consultation with the Social Impact Assessment team.