Section 14 in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
14. Notification under Section 4 of the Act to be uploaded in the official website of the concerned District.
- Notification issued under Section 4 of the Act shall also be uploaded in the official website of concerned District. It shall be the duty of the Collector to ensure that the uploaded notification is correct and authentic.
