Section 6(2) in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(2)The District Collector shall, within a period of fifteen days from the date of deposit of the processing fee for carrying the Social Impact Assessment study by the Requiring Body, issue a notification for carrying out Social Impact Assessment (SIA) in accordance with Part-B of FORM-II appended to these rules. The same shall be made available in Telugu language to the Gram Panchayat, Mandal Parishad, Municipality or Municipal Corporation, as the case may be, and in the offices of the District Collector, the Sub-Divisional Magistrate and the Tahsildar at Mandal level. The notification shall be published by way of a public notice by affixing at some conspicuous places in the affected areas and shall be uploaded on the website of the State Government and the revenue district concerned.
