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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(3)(d) in Telangana State District Mineral Foundation (Trust) Rules, 2015

(d)The DMF shall prepare and maintain an updated list of such affected persons/local communities.
(vi)"District Mineral Foundation" means a statutory trust established as a non-profit body by the Government in all districts affected by mining or mining related operations, in accordance with Section 9B of Act;
(vii)"Government" means Government of Telangana State;
(viii)"Gram Panchayat" means an institution of self-government for the rural areas as defined under Article 243(d) and 243B of the Constitution (Seventy-third Amendment) Act, 1992;
(ix)"Gram Sabha" means a body consisting of persons registered in the electoral rolls relating to a village comprised within the area of Panchayat at the village level as defined under article 243(b) of the Constitution (Seventy-third Amendment) Act, 1992;
(x)"Rules" means the District Mineral Foundation (Trust) Rules, 2015;
(xi)"Trust" means the District Mineral Foundation, which is a statutory trust as notified by the Government of Telangana State to be governed by its own rules and regulations so notified under these Rules.