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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(3) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(3)The Requiring Body shall submit its response in writing to the Social Impact Assessment unit within two weeks from the date of receipt of the request from the Social Impact Assessment unit.