Section 13 in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
13. Public hearing by administrator.
(1)The Administrator shall fix a date, time and venue for public hearing under sub-section (5) of Section 16.(2)Public hearings shall be conducted in all Gram Sabhas where more than twenty five percent of the members are directly or indirectly affected by the acquisition of the land:Provided that the public hearing shall be conducted in each and - every Gram Sabha in Scheduled Areas.(3)The date and venue of the public hearing must be announced 'and publicized fifteen days in advance through public notifications in all the affected village/municipality/affected ward of Municipal Corporation and through direct communication with Gram Panchayat or Municipal Ward representatives and by uploading the information on the website of the district.
