Section 11(2) in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
(2)The declaration referred in sub-rule (1) shall be published in the manner prescribed under sub-section (4) of section 19 and also in the affected areas by way of affixing a copy of the declaration in local language at conspicuous places in the Panchayat, Mandal, area of Local Body, as the case may be, under which the affected area falls.
