Section 16(1)(d) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013

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Union of India - Subsection

Section 16(1)(d) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013

(d)details of the amenities and infrastructural facilities which are affected or likely to be affected, where resettlement of affected families is involved; and

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Union of India - Subsection

Section 16(1)(d) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013