Section 6(2) in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
(2)The draft of social impact assessment report and the Social Impact Management Plan shall be circulated in the affected area in booklet form in Hindi language and shall be made available to the Panchayat, Municipality or Municipal Corporation, as the case may be, and also to the offices of the District Collector. A copy of the draft of social impact assessment report and the social impact management plan shall be provided to the requiring body.
