Section 23(3)(g) in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016

[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

(g)the possibility of use of any public, unutilised land for the project and whether any of such land is under occupation;

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