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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015

(3)A copy of the preliminary notification shall be affixed at conspicuous places in the affected areas and shall also be informed to the public by beat of drum and shall be published in official Gazette.