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[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Rajasthan - Subsection

Section 3A(1)(vi) in The Rajasthan Minor Mineral Concession Rules, 1986

(vi)granted in the "Scheduled Area" without obtaining prior recommendation of the Panchayati Raj Institutions at appropriate level as prescribed under Rajasthan Panchayati Raj (Modification of provisions in their application to the Scheduled Areas) Act, 1999 (Act No. 16 of 1999);