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[Cites 0, Cited by 0] [Section 71A] [Entire Act]

State of Haryana - Subsection

Section 71A(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(1)Wherever a mineral concession is granted for excavation of minor minerals for an area less than five hectares, the mineral concession holder shall obtain environmental clearance from a District Level Environmental Committee.