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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(1)(a) in Gujarat District Mineral Foundation Rules, 2016

(a)Directly Affected Areas - which shall be the areas where mining related operations (such as excavation, mining, blasting, beneficiation and waste disposal, such as overburdened dumps, tailing ponds, transport corridors, etc.) are located. For the purposes of identification of Directly Affected Areas, the Executive Committee may consider the following, namely:-
(i)an areas under the village Panchayat within which the mines are situated and operational. The Executive Committee may also include neighbouring villages, blocks or district2 within Directly Affected Areas.
(ii)an area within such radius from a mine or cluster of mines as may be specified by the State Level Co-ordination Committee, irrespective of whether such area falls within the district of DMF or adjoining district.
(iii)villages in which families displaced by mining related operations have resettled or rehabilitated by relevant authorities.
(iv)villages that significantly depend on the areas affected by mining related operations for meeting their economic needs and have usufruct and traditional rights over the project areas, such as for grazing, collection of minor forest produce.