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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(2)(d) in Gujarat Minor Mineral Concession Rules, 2017

(d)the plan of the area showing natural water courses, limits of reserves and other forest areas and density of trees, if any, assessment of impact of mining activity on forest, land surface and environment including air and water pollution, details of scheme of restoration of the area by afforestation, land reclamation, use of pollution control devices and such other measures as may be directed by the Government in writing from time to time;