Section 12(4) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(4)The draft Social Impact Assessment report and Social Impact Management Plan shall be published three weeks prior to the public hearing and distributed to all affected local authorities. One copy of the draft report shall be forwarded to the District Collector's office. The Requiring Body may also be served with a copy of the draft report. Adequate copies of the report and summaries shall be made available on the day of the public hearing. Accessible displays and other visual shall be used to share the findings of the Social Impact Assessment report.
