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[Cites 0, Cited by 0] [Section 18(9)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(9)(ii) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

(ii)The outcome of the consent process shall be made available in panchayat offices and on the web site of the appropriate Government.