Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
12.
Consideration of the Social Impact Assessment Report, recommendations of the
Expert Group etc..—
The appropriate
Government shall examine the Social Impact Assessment Report, the
recommendations of the Expert Group, report of the Collector, if any, and
recommend such area for acquisition which would ensure minimum displacement of
people, minimum disturbance to the infrastructure, ecology and minimum adverse
impact on the individuals affected.
2. The recommendation of
the appropriate Government under sub-section (1) 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 propagated in the form of posters circulated in the affected areas
and by affixing the posters in conspicuous places and shall also be uploaded on
the website of the appropriate Government.
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