Section 10 in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
10. Updation of Land Records.
- After receiving proposal from Requiring body, if appropriate Government thinks it is necessary to acquire land for public purpose, all the cases relating to tile of land in affected area shall be resolved and concerning land records shall be updated.
