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[Cites 0, Cited by 8] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013

(3)In projects where land is acquired in stages, the application for acquisition itself can specify different stages for the rehabilitation and resettlement, and all declarations shall be made according to the stages so specified.