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[Cites 0, Cited by 0] [Section 7(7)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(7)(i) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

(i)The Social Impact Assessment process includes the preparation of a Social Impact Management Plan, which will present the ameliorative measures to be undertaken to address the social impacts identified in the course of the assessment.