Land Acquisition (Companies) Rules, 1963
7. Submission
of periodical report.
For the purpose
of ensuring that the conditions provided for in the agreement executed by the
company are complied with the appropriate Government may direct the Collector
or such other officer as that Government may appoint for the purpose, to submit
to it and to the Committee, a periodical report, at such intervals of time as
it may specify, indicating the conditions which have been or have not been
complied with as well as the steps taken by the company towards their
compliance.
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