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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(1) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(1)The Requiring Body shall appoint representatives competent to take decisions and negotiate terms and conditions of compensation and rehabilitation and resettlement, who shall be present in the meetings of affected land owners for obtaining the consent and reply to the queries raised by the land owners.