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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1)(b) in Rajasthan Minor Mineral Concession Rules, 2017

(b)in case of an individual, only if he/she is a citizen of India.
(iii)in the Schedule Area without obtaining prior recommendation of the Panchayati Raj Institutions at appropriate level as prescribed under the Rajasthan Panchayati Raj (Modification of Provisions in Their Application to the Schedule Areas) Act, 1999 (Act No. 16 of 1999);
(iv)in respect of lands notified by the Government as reserved for use for the Government or local authorities for any public or special purposes without obtaining prior permission from the concerned competent authority: