Section 11(6) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(6)The draft Social Impact Assessment study report and the draft Social Impact Management Plan shall be prepared by the SIA Agency in the local language and they shall be made available in the office of the local bodies concerned at village level or ward level, as the case may be, prior to the date of public hearing. The copies of the said report shall also be kept in the office of the Collector, Revenue Divisional Officer and the Tahsildar concerned, eight days prior to the date of public hearing. A copy of the report shall also be given to the Requiring Body.
