Section 15(5) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(5)or an officer designated by him shall conduct a public hearing regarding the draft Rehabilitation and Resettlement Scheme in the affected areas on a suitable date as he thinks fit but not earlier than fifteen days from the date of publication of such Scheme, giving wide publicity about the date, time and venue thereof and shall maintain a record of objections and claims raised in the public hearing. The provisions of rule 11 relating to conduct of public hearing shall mutatis-mutandis apply to this public hearing.
