Section 2(1)(c) in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(c)"Project Area" means a village or group of villages where Land Acquisition is proposed for any project;

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