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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015

(2)The non-official experts associated with the National Monitoring Committee shall be paid travelling and daily allowance at the rate admissible to the Class-I rank Officers of the Central Government for journeys outside headquarter.