Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
13.
Web-based Work Flow and Management Information System for Land Acquisition and
Rehabilitation & Resettlement.—
The
appropriate Government shall create a dedicated, user-friendly website that may
serve as a public platform on which the entire work flow of each acquisition
case will be hosted, beginning with the notification of the Social Impact
Assessment and tracking each step of decision making, implementation and audit.
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