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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(7) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(7)Representatives from the Requiring Body and land acquisition and rehabilitation and resettlement functionaries such as Naib Tehsildar/Kanungos etc. dealing with the subject shall also attend the public hearing and address the questions and concerns raised by the affected parties.