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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(2)(a) in Haryana District Mineral Foundation Trust Rules, 2016

(a)The following shall be considered as directly affected people:
(i)'Affected family' as defined under Section 3 (c) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
(ii)Displaced family' as defined under Section 3 (k) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
(iii)Any other as appropriately identified by the concerned Gram Panchyat.