Section 13(2) in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
(2)Public hearings shall be conducted in all Gram Sabhas where more than twenty five percent of the members are directly or indirectly affected by the acquisition of the land:Provided that the public hearing shall be conducted in each and - every Gram Sabha in Scheduled Areas.
