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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(4) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(4)The District Collector shall ensure that all the documents relating to Social Impact Assessment are made available to the affected land owners and any information sought is provided within seven days.