Section 5(2) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(2)The Social Impact Assessment shall be conducted in consultation with concerned local authority at village level or ward level in the affected areas, for the purposes of section 4, followed by a public hearing in the affected areas by giving adequate publicity about the date, time and venue for the public hearing, to ascertain the views of the affected families, which shall be duly recorded.
