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[Cites 0, Cited by 0] [Section 54A] [Entire Act]

State of Maharashtra - Subsection

Section 54A(m) in The Maharashtra Village Panchayats Act, 1959

(m)to be consulted before grant of any licence or any permission for prospective licence for mining lease for minor minerals by concession for the exploitation of minor minerals by auction. Any decision taken by the majority of the Gram sabha concerned shall be binding on the concerned authorities and the panchayat at the appropriate level;