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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(11) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(11)Every objection raised in the public meeting shall be recorded and the Social Impact Assessment team shall ensure that every objection is considered in the Social Impact Assessment report.