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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(3) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(3)The Social Impact Assessment unit shall submit to the Government along with the cost of the Social Impact Assessment study a certificate to the effect that it has no ties, connections, business relations or conflict of interest with the Requiring Body in conducting the Social Impact Assessment study.