Section 6(6) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(6)The Social Impact Management Plan listing the ameliorative measures required to be undertaken for addressing the impact of the project under sub-section (6) of Section 4 shall be submitted in FORM-IV along with the SIA report to the Commissioner, Rehabilitation & Resettlement.
