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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Chattisgarh - Subsection

Section 67(3) in Chhattisgarh Minor Mineral Rules, 2015

(3)Small leases/permit holders falling in a cluster shall form an association for the implementation of Regional Environment Management Plan approved by the Competent Authority. Any lessee/permit holder within the boundary of cluster shall be deemed to be a member of the association. Such associations shall be registered under the provisions of the relevant laws.