Section 4 in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
4. Cost of Acquisition.
- Requiring Body shall deposit cost of acquisition as per sub-clause (vi) and (vii) of clause (i) of Section 3 of the said Act to Collector.
