Section 20(1) in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
(1)The Appropriate Government shall identify or establish an independent unit which shall be responsible for ensuring that Social Impact Assessments are commissioned and conducted by person or bodies other than the Requiring Body as per the provisions of the Act.
