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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015

(2)Where consent is involved, the draft of rehabilitation and resettlement scheme shall be prepared by taking into account the negotiated terms and conditions of rehabilitation and resettlement Scheme reached between the requiring body and the affected families.