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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015

(2)The decision of the Secretary to the Revenue Department of the State Government or Union territory Administration on the objections made under sub-section (2) of section 15 of the Act shall be final.