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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(6)(ii) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

(ii)The Gram Sabha resolution once received shall be counter signed by the District Collector or a designated District Officer and a signed copy shall be handed over to all the panchayat representatives.