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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(3)(f) in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016

(f)land, if any, already acquired by any means, and the intended use for each plot of land required for project;