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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(2)(d) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(d)a written statement signed by the Collector, certifying that there shall be no consequences, if consent is denied for a project and stating that any attempt to coerce or intimidate in order to obtain consent, shall be illegal; and