Section 2 in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Jharkhand Amendment) Act, 2017
2. Amendment to Section 2 Central Act 30 of 2013.
- In the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the Principal Act), in Section 2, in sub-section (2) after the second proviso, the following proviso shall be added, namely:-"Provided also that the acquisition of land for the projects listed in Section 10A and the purpose specified therein shall be exempted from the provisions of the first proviso to this sub-section."
