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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2)(f) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

(f)The schedule for the disbursement of funds to the Social Impact Assessment team tied to clearly defined deliver ables in the Social Impact Assessment process.