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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(1)(a) in Haryana District Mineral Foundation Trust Rules, 2016

(a)Directly affected areas are the areas where direct mining-related operations such as excavation, mining, blasting, beneficiation and waste disposal, overburdened dumps, tailing ponds, transport corridors etc., are located and shall include:
(i)Villages and gram panchayats within which the mines are situated and are operational. Such mining areas may extend to neighbouring village, block or district on even state.
(ii)An area within such radius from a mine or cluster of mines as may be specified by the State Government, irrespective of whether this falls within the district concerned or adjacent district.
(iii)Villages in which families displaced by mines have been resettled or rehabilitated by the project authorities.
(iv)Villages that significantly depend on the mining areas for meeting their economic needs and have usufruct and traditional rights over the project areas, for instance, for grazing, collection of minor forest produce etc.