Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
9.
Submission of Social Impact Assessment Report and Social Impact Management
Plan.—
The
final Social Impact Assessment Report and Social Impact Management Plan shall
be prepared in the local language and shall be made available to Panchayat, Municipality
or Municipal Corporation, as the case may be, and 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 by affixing the posters
in conspicuous places and shall also be uploaded on the website of the
appropriate Government.
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