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Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

2. Definitions.—

     In these rules, unless the context otherwise requires,—

a.     “Act” means the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013);

b.    “Form” means the Form appended to these rules;

c.     “Social Impact Assessment” means an assessment made under sub-section (1) of Section 4 of the Act;

d.    “Social Impact Management Plan” means the plan prepared as part of Social Impact Assessment process under Sub-section (6) of Section 4 of the Act;

e.     “Section” means section of the Act.

2.      Words and expressions used and not defined in these rules but defined in the Act, shall have the meanings respectively assigned to them in the Act.






  

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