Section 15(5) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(5)The Requiring Body or its representatives, who are competent to take decision and negotiate terms of rehabilitation and resettlement and compensation shall be present at all such affected land owners meetings and respond to the queries raised by the affected land owners. The terms and conditions of rehabilitation, resettlement and compensation committed by the Requiring Body shall be explained to the members in the local language and signatures of the members as well as the representative of Requiring Body shall be obtained on such terms and conditions.
