Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
11.
Appraisal of Social Impact Assessment Report by an Expert groups—
The Expert Group
constituted under Sub-section (1) of Section 7 of the Act shall evaluate the
Social Impact Assessment Report and shall make its recommendation to that
effect within a period of two months from the date of its constitution.
2. The recommendations
of the Expert Group shall be made available in the local language to the
concerned Panchayat, Municipality or Municipal Corporation, at village level or
ward level in the affected areas and in the Offices of the District Collector,
the Sub-Divisional Magistrate and the Tehsil and shall be published in the form
of posters circulated in the affected areas and by affixing them in conspicuous
places in the affected areas and shall be uploaded on the website of the
appropriate Government.
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