Section 25(2) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(2)The manner in which fishing rights shall be allowed to affected families in cases of irrigation or hydel projects under item 9 of Second Schedule of Act shall be notified by the Fisheries Department in consultation with Irrigation Department and Revenue Department or any other Department, as may be required.
