Section 23 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
23. Development Plan for Scheduled Castes or Scheduled Tribes families [Section 41].
- The Development Plan to be prepared in cases of a project involving land acquisition on behalf of a Requiring Body which involves, involuntary displacement of the Scheduled Castes or Scheduled Tribes families, referred to in section 41 shall be as per FORM IX.
