Section 35 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
35. Repeal.
- The Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014 shall stand repealed:Provided that any action taken under the rules so repealed, shall be deemed to have been taken under these rules.Form-I[(See rule-3(1)]Request for Acquisition of LandFrom:Nameand/or Designation of the Requiring BodyTo:
