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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(2)The Government shall on receipt of the cost of Social Impact Assessment study submitted to it by various Social Impact Assessment units, entrust the study to the unit which agrees to conduct the study on the lowest cost.