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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(1)(xi) in Gujarat Minor Mineral Concession Rules, 2010

(xi)"Schedule Area" means the area declared by the President as Schedule Area, under Part C of the Fifth Schedule of the Constitution of India, for the State of Gujarat, vide the Scheduled Areas (State of Bihar, Gujarat, Madhya Pradesh and Orissa) Order, 1977.