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

State of Haryana - Subsection

Section 71A(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(4)The process for consideration and approval of environmental clearances shall be completed by the District Level Environmental Committee within a period of two months from the date of receipt of application in this behalf, failing which the environmental clearance shall be deemed to have been granted.