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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(1) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(1)The Social Impact Assessment Unit shall be responsible for selecting the Social Impact Assessment team for each project from the individuals and institutions registered or empanelled in the Database of Qualified Social Impact Assessment Resource Partners and Practitioners.