Section 1 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Haryana Amendment) Act, 2017
1. Short title and commencement.
(1)This Act may be called the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Haryana Amendment) Act, 2017.(2)It shall come into force on such date, as the State Government may, by notification in the Official Gazette, appoint.(3)Notwithstanding anything contained in sub-section (2), sections 2 and 5 of this Act shall be deemed to have come into force on the 1st day of January, 2014.
