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State of Chattisgarh - Section

Section 1 in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016

1. Short title and commencement.

(1)These rules may be called the Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016.
(2)It shall come into force from the date of its publication in the Official Gazette.