(1)In granting or refusing sanction under section 98, the Government shall also take into account the following matters according to the circumstances of each case:-(a)whether the non-tribal holds any other land in the State;(b)whether there is any other tribal willing to take the land on transfer at the market value;(c)whether the non-tribal seeking to take the land on transfer is carrying on any business, profession or vocation in or near the area and whether for the purposes of such business, profession or vocation, it is necessary for him to reside in the area;(d)interests of the Scheduled Tribes in the area;(e)whether the land proposed to be transferred is actually required as a place of public religious worship by any community or as burial or cremation ground;(f)whether the land sought to be transferred is for the purpose of implementing a scheme to promote the interests of the tribals in the field of education, health or industry;(2)Every order granting or refusing sanction shall be in writing and, in the case of any refusal, shall contain reasons for such refusal.(3)Every application for sanction under this section shall be disposed of by the competent authority as early as possible and not later than six months.(4)If no order is passed by the competent authority on such application within six months, it shall be deemed that the sanction has been accorded.
