Section 9(7) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(7)(i)The Social Impact Assessment process includes preparation of a Social Impact Management Plan, which shall present the ameliorative measures to be undertaken to address the social impacts identified in the course of the assessment.(ii)The Social Impact Assessment team must assess the viability of impact mitigation and management strategies with clear indication of costs, timelines and capacities.(iii)The Social Impact Management Plan shall include the following measures, namely :-(a)that have been specified in the terms of rehabilitation and resettlement and compensation for all the categories of affected families, as outlined in the Act;(b)that the Requiring Body has stated that it shall undertake in the project proposal and other relevant project documents; and(c)the additional measures being undertaken by the Requiring Body in response to the findings of the Social Impact Assessment process and public hearings.
