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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(b) in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015

(b)The administrative cost under item A of sub-clause (iv) of clause (i) of section 3 of the Act, shall be at the rate of 10% of the cost of compensation as provided in item (i) of section 3 (i) of the Act subject to a maximum of Rs. 5 crore.