Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
Form-III
(See
sub-rule (4) of rule 3)
Social
Impact Management Plan
1.
Approach to mitigation
2.
Measures to avoid, mitigate and compensate impact
3.
Measures that are included in the terms of Rehabilitation & Resettlement
and compensation as outlined in the Act
4.
Measures that the Requiring Body has stated it will introduce in the Project
Proposal
5.
Additional measures that the Requiring Body has stated it will undertake in
response to the findings of the Social Impact Assessment process and public
hearings
6.
The Social Impact Management Plan must include a description of institutional
structures and key person responsible for each mitigation measure and timelines
and costs for each activity
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