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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

(3)The Social Impact Assessment Report shall be submitted in Form-II to the appropriate Government within a period of six months from the date of its commencement and shall include the views of the affected families recorded in writing.