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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(4) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014

(4)The SIA report shall be submitted in FORM-III to the Commissioner, Rehabilitation & Resettlement within a period of Six months from the date of commencement and shall include the views of the affected families recorded in writing.