Section 11(5) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(5)The State Government shall forward a copy of the notification entrusting the Social Impact Assessment unit to all the Panchayats, Municipalities and Municipal Corporations in the affected areas and require the Social Impact Assessment unit to conduct the Social Impact Assessment studies in consultation with the said Panchayats, Municipalities or Municipal Corporations.
