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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(2) in Gujarat Minor Mineral Concession Rules, 2017

(2)In case of granting a quarry parwana in a Scheduled Area, the recommendation of the Gram Sabha in whose area the notified area is situated shall be obtained prior to granting the quarry parwana.