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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(2) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(2)The land and houses so vacated shall be used for the Rehabilitation and Resettlement of the affected persons by the same project or for the purpose of community, as the case may be.Miscellaneous