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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(2) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017

(2)For the purposes of sub-rule (1), the Committee may -
(a)call for records and information of rehabilitation and resettlement schemes;
(b)call the Requiring Body for discussion as and when required;
(c)ask for report about implementation of its decisions.