Section 18 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
18. Power to issue notification under section 10A of the Act.
- The Secretary to the Revenue Department of Union territory Administration or Joint Secretary of the concerned Department of the Central Government shall be empowered to issue notification under section 10A of the Act.
