Section 30(2) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(2)In the case of SIA report and SIMP under sub-section (1) of section 6, the recommendations of the Expert Group under sub-section (6) of section 7 and the Rehabilitation and Resettlement Scheme under section 18, the same shall be placed in the Office of the Village Administrative Officer concerned in the districts (other than Chennai District) and in respect of Chennai District, in the Corporation Division Offices concerned and the fact of the availability of the copies of the reports shall be affixed prominently in the Notice Boards of these offices.
