Section 13(2) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(2)The draft Social Impact Assessment study report and the draft Social Impact Management Plan shall be published in the website of the Social Impact Assessment unit. They shall also be made available in the offices of the Panchayats, Municipalities and Municipal Corporations affected by the acquisition and in the office of the Collector or Collectors concerned for members of the public to peruse and collect information therefrom.
