Section 23(5) in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
(5)A socio-economic and cultural profile of the affected area must be prepared, based on available data and held visits and consultations in Form-Ill:Provided that in projects where resettlement is required, the identified resettlement sites shall be visited and their current resident population shall be indicated.
