Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
20.
Roles and responsibilities of the Requiring Body for consent processes.—
The Requiring Body
shall appoint representatives competent to take decisions and negotiate terms
and condition of compensation and Rehabilitation and Resettlement, who shall be
present in the meetings of affected land owners for obtaining the consent and
reply to the queries raised by the land owners.
2. The Requiring Body
shall provide all the information on the project, prior to the taking of
consent as well as any additional information, if required.
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