Section 24 in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
24. Publication of Social Impact Assessment Report and Social Impact Management Plan.
- The Social Impact Assessment and Social Impact Management plan shall be published by way of affixture at conspicuous places in the village/ward and announcement (munadi). A copy of notice shall also be published in the office of the District Collector, Sub-Divisional Magistrate, Tehsildar and shall also be uploaded on the website of the State Government.
