Section 15(7) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(7)Those who could not attend the affected land owners meeting may submit their signed declarations to the District Collector within twenty one days from the date of land owners meeting. The declaration form shall be counter-signed by the District Collector or any officer authorised by him in writing for this purpose and a copy of the declaration, with the attached terms and conditions, shall be handed over to the affected landowner.
