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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

(1)The appropriate Government, through the concerned District Collector, shall obtain prior consent of the affected land owners in Part-A of Form-IV along with the Social Impact Assessment study.