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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(1) in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016

(1)The Social Impact Assessment team shall collect and analyse quantitative and statistical data of affected area, undertake site visits, use participatory methods such as focused group discussions and personal interviews in preparing Social Impact Assessment Report.