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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(3) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(3)The Administrator shall get the data verified by door to door visit of the affected families and by site visits in case of infrastructure projects in the affected area.