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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

(3)The quorum shall be at least fifty per cent of the total members of the Gram Sabha for considering the consent as valid:Provided that one third of the total women members of the Gram Sabha shall also be present in the Gram Sabha meeting.