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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

(3)The Requiring Body shall deposit the Social Impact Assessment fee in the Scheduled Bank account of the appropriate Government for the purpose.