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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(2) in Gujarat District Mineral Foundation Rules, 2016

(2)In case of a Scheduled Area, approval of the Gram Sabha shall be required for identification of Beneficiaries.*Note. - The PMKKKY refers to affected persons, affected people and beneficiaries, the import of such expressions in the context of implementation to be discussed. Pending such discussion, the provisions are indicative.