Section 10(3)(f) in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014

[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

(f)land, if any, already purchased, alienated, leased or acquired, and the intended use for each plot of land required for the project;

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