Section 242H in Andhra Pradesh Panchayat Raj Act, 1994
242H. Minor minerals in the Scheduled Areas.
(1)The recommendations of the Gram Panchayats, made in such manner as may be prescribed, shall be taken into consideration prior to grant of prospecting licence or mining lease, for minor minerals in the Scheduled Areas.(2)The prior recommendation of the Gram Panchayat, made in such manner as may be prescribed, shall be taken into consideration for grant of concession for the exploitation of minor minerals by auction.
