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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(5) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(5)The Committee may make recommendations to Government regarding the corrective measures to be taken up in respect of any rehabilitation plan/scheme implemented in the State.