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

State of Tamilnadu - Subsection

Section 2(1)(i) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017

(i)"SIA Agency" means the agency appointed by the Tamil Nadu State Social Impact Assessment Unit under rule 7 to carry out the Social Impact Assessment study and to prepare the Social Impact Management Plan, in respect of a project;