Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017

(3)All relevant project reports and feasibility studies shall be made available to the SIA Agency as may be required by it during the SIA process. Any request for information by the SIA Agency shall be met at the earliest, at any event, within seven days from the date of receipt of a request. An officer designated by the appropriate Government [shall be responsible for providing the information requested by the SIA Agency] [Notified vide G.O. Ms. No. 299 Rev & DM Department dated 20-9-2017].