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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(6) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017

(6)submit the draft Rehabilitation and Resettlement Scheme along with his report on the claims and objections to the Collector within fourteen days after completion of public hearing.