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

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

(b)that the Requiring Body has stated that it will undertake in the project proposal and other relevant project documents; and

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