Section 10A in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Jharkhand Amendment) Act, 2017
10A. Power of the State Government to exempt certain project. - The State Government may, in the public interest by notification in the Official Gazette, exempt any of the following project form the application of the provision of Chapter-II and Chapter-III of this Act, namely:-
Government Infrastructure projects including Schools, Colleges, Universities, Hospitals, Panchayat Building, Anganbadi Centres, Rail, Road, Waterways, electrification, irrigation, housing for the economically weaker section, water supply, pipelines, Transmission and other Government Building for undertaking such projects advise of Gram Sabha/Local Authority shall also be taken.
