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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014

(1)The Commissioner, Rehabilitation & Resettlement shall be the state Social Impact Assessment Unit to arrange to carry out Social Impact Assessment Study (herein after referred to as SIA).