Section 11(1) in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
(1)Administrator, Rehabilitation and Resettlement under sub-section (1) of section 16 of the. Act shall conduct a survey and undertake a census of the affected families either by his own staff or by out-sourcing from any agency. The survey and census work may be conducted by way of collecting data from the social impact assessment study report and Government records and verification of data as necessary during field survey.
