Section 12 in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
12. Notification to be made available in concerned local bodies.
- Notification issued under rule 7 shall be made available in the concerned local bodies (i.e. Gram Panchayat, Nagar Panchayat, Municipality and Municipal Corporation) and in the offices of District Collector, Sub-Divisional Officer and Janpad Panchayat. The same shall also be published in the affected area by affixing posters at conspicuous places and by announcement (munadi).
