Section 3(6) in The Orissa Zilla Parishad Act, 1991
(6)[ Notwithstanding anything to the contrary in this Act or in any other law for the time being in force, in the Scheduled Areas,-(a)no prospecting licence or mining lease for minor minerals or concession for the exploitation of minor minerals by auction shall be granted under any law on or after the commencement of the Orissa Zilla Parishad (Amendment) Act, 1997, except with the prior recommendation of the Parishad;(b)no acquisition of land for development projects and for re-settling or rehabilitating persons affected by such projects shall be made under any law without prior consultation with the Parishad; and(c)the Parishad shall plan and manage the minor water bodies.]
