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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(1)(b) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(b)determine an estimated Social Impact Assessment fee based on the terms of reference with clear break-up of costs for each item or activity. The fee amount shall be based on the parameters defined by the Government including area, type of project and number of affected families.