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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(3) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(3)The District Collector shall in consultation with the representatives of local authorities, notify the date, time and venue at least three weeks in advance, for holding the affected land owners meetings at the village or ward level.