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[Cites 0, Cited by 0] [Section 138(2)] [Section 138] [Entire Act]

State of Bihar - Subsection

Section 138(2)(a) in Bihar Minor Mineral Rules, 2017

(a)the following shall be considered as directly affected persons:
(i)'Affected family' as defined under Section 3(c) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
(ii)'Displaced Family' as defined under Section 3(k) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
(iii)Any other as appropriately identified by the concerned Gram Sabha.