Section 6(2) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(2)The District Collector shall, within a period of fifteen days from the date of deposit of the processing fee for carrying the SIA study by the Requiring Body, issue a notification for carrying out SIA in accordance with Part-A of FORM-II . The same shall be made available in Telugu language to the Gram Panchayat, Mandal Parishad, Municipality or Municipal Corporation, as the case may be, and in the offices of the District Collector, the Sub-Divisional Magistrate and the Tahsildar at Mandal level. The notification shall be published in the form of posters and pamphlets circulated in the affected area and by affixing the posters at some conspicuous places in the affected areas and shall be uploaded on the website of the State Government and the revenue district concerned.Provided that such notification shall be issued within thirty days after the deposit of the processing fee for carrying Social Impact Assessment by the Requiring Body, which shall be determined under the Rule 8(1)(b).
