Section 20(2) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(2)For the purpose of the survey to be conducted and the census of the affected families to be undertaken by the Administrator, he shall in addition to factors as mentioned in sub-section (1) of section 16 of the Act, take into account -(a)the Social Impact Assessment report;(b)the records of the local authorities, and other Government records.
