(2)Affected people -(a)the following shall be considered as directly affected persons:(i)'Affected family' as defined under Section 3(c) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013(ii)'Displaced Family' as defined under Section 3(k) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.(iii)Any other as appropriately identified by the concerned Gram Sabha.(b)Persons affected by mining shall include people who have legal and occupational rights over the land mined, and also those with usufruct and traditional rights.(c)Affected families shall be identified, as far as possible, in consultation with local/elected representatives of Gram Sabha or the Urban Local Body as the case may be.
