Section 7 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
7. Tamil Nadu State Social Impact Assessment Unit (TNSSIA Unit).- The State Government shall identify or establish an organization, namely, the State Social Impact Assessment Unit, (hereinafter called as TNSSIA Unit) which shall be responsible for ensuring that the Social Impact Assessment studies are commissioned and conducted by the SIA Agency concerned as per the provisions of the Act and these Rules. The TNSSIA Unit shall function under the overall control of the [Commissioner.] [Notified vide G.O. Ms. No. 304 Rev & DM Department dated 20-9-2017]
