Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Haryana Amendment) Act, 2017

Haryana Government Law and Legislative Department No. Leg. 24/2018. - The following Act of the Legislature of the State of Haryana received the assent of the President of India on the 9th May, 2018 and is hereby published for general information:- An Act further to amend the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, in its application to the State of Haryana. Be it enacted by the Legislature of the State of Haryana in the Sixty-eighth Year of the Republic of India as follows:-

Act number

Act 21 of 2018

Year

2018

Enacted on

24-05-2018

In force from

24 May 2018

Jurisdiction

Haryana State Act

Subjects

Land And Property

Read the full text of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Haryana Amendment) Act, 2017 section by section on LawLens.

Official source: India Code