Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(xii) in Telangana State District Mineral Foundation (Trust) Amendment Rules, 2018

(xii)"District Mineral Foundation Committee" means the Committee which work for the interests, benefits and sustainable development of directly affected areas due to mining or mining related operations in particular and also the district as indirectly affected area in general, in such ways as may be prescribed by these Rules, in an effective, transparent and accountable manner.