Section 9 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
9. Publication of the Approved Rehabilitation and Resettlement Scheme.
- The Commissioner of Rehabilitation and Resettlement shall publish the approved Rehabilitation and Resettlement Scheme in the affected area by affixing in conspicuous places in addition to making it public by other means provided in section 18 of the Act and the Commissioner shall also inform the National Monitoring Committee constituted under section 48 of the Act about the publication of the approved Rehabilitation and Resettlement scheme.
