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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(c) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014

(c)"Central Rules" means the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement ( Social Impact Assessment and Consent) Rules, 2014 published by Ministry of Rural Development, Government of India, vide Notification No. G.S.R.574(E), Dated 8th August, 2014.