Section 16 in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
16. Submission of Social Impact Assessment Report.
- The team appointed under rule 11 shall submit Social Impact Assessment Report to the Appropriate Government within six months from the date of notification issued under sub-section (1) of Section 4 of the Act.Chapter-V Submission of consent of affected persons
