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State of Andhra Pradesh - Section

Section 12 in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014

12. Submission of SIA Report and SIMP.

- The final SIA Report and SIMP shall be prepared in Telugu language and shall be made available to Grama Panchayat, Mandal Parishad, Municipality or Municipal Corporation, as the case may be, and the offices of the District Collector, the Sub-Divisional Magistrate and the Tahsildar shall be propagated in the form of posters circulated in the affected areas by affixing the posters in conspicuous places and shall be uploaded on the website of the State Government and the district concerned.