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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(7)(i) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

(i)The Social Impact Assessment process includes preparation of a Social Impact Management Plan, which shall present the ameliorative measures to be undertaken to address the social impacts identified in the course of the assessment.