Section 10 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
10. Submission of Social Impact Assessment Report and Social Impact Management Plan [Section 6].
- The final Social Impact Assessment Report and Social Impact Management Plan shall be prepared in the local language and shall be forwarded to local authority, and the offices of the District Collector, Sub-Divisional Officer (C) and the Tehsildar and shall also be published.
