Section 2(1)(i) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

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State of Haryana - Subsection

Section 2(1)(i) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(i)"published" means published,-

(i)in the Official Gazette;

(ii)in two daily newspapers having circulation in the area under acquisition, at least one of which shall be in local vernacular;

(iii)by affixing the notification at conspicuous places in the affected areas in the Panchayat Ghar, Chaupals, Patwar Ghar, Dharamshalas, Community Center, the office of Municipality , Municipal Corporation, District Collector, Sub Divisional Officer (C) and the Tehsil, as the case may be. If the land is acquired on behalf of Haryana Urban Development Authority or any such other authority then the notification shall be affixed in their offices also;

(iv)a proclamation shall be made by beat of drum followed by announcement to inform the general public; and

(v)to be uploaded on the website of the Government:

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State of Haryana - Subsection

Section 2(1)(i) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018