Section 20(2)(e) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

(e)A project-specific budget based on the Terms of Reference, with a clear break-up of costs for each item or activity.

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