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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(2) in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016

(2)All the members of Social Impact Assessment team shall give an undertaking that he/she or his/her family members are directly or indirectly not concerned with the activities of Requiring Body.