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

Union of India - Subsection

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

(c)that additional measures being undertaken by the Requiring Body, which has been undertaken by it in response to the findings of the Social Impact Assessment process and public hearings.