Section 13 in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
13. Public hearing.
- Public hearing shall be conducted in the affected area by giving adequate publicity in two daily news papers circulating in the locality of such area after social impact assessment, of which one shall be in local language of affected area :Provided that the consent of the concerned gram sabha shall be obtained in scheduled areas.
