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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(3) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(3)If the Requiring Body does not handover possession of the said land to the District Collector, the District Collector shall be competent to take the help of the concerned Executive Magistrate and police force to take the possession by giving prior notice to the Requiring Body.