Section 8(5) in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
(5)The Administrator or an officer authorised by him shall conduct a public hearing in the affected areas on such date, time and venue as decided by giving advance notice of three weeks and the provisions of rule 8 of the Right to Fair Compensation and Transparency in Land acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent rules, 2014 dated 08-08-2014 relating to the public hearing shall, mutatis mutandis, apply to the public hearing in this case also.
