Section 2(1)(c) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(c)"Social Impact Assessment" means an assessment made under sub-section (1) of Section 4 of the Act;

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