Section 12 in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
12. Submission of Social Impact Assessment Report and Social Impact Management Plan.
- The Social Impact Assessment Report and Social Impact Management Plan shall be prepared in the 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 and shall be uploaded on the website of the State Government and the district concerned.
