Section 23(2) in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
(2)All relevant reports and feasibility studies shall be made available to Social Impact Assessment team, as required. It shall be the duty of the Collector to ensure that any request for information from Social Impact Assessment team is met at the earliest, not exceeding ten days.
