Section 21(2) in Haryana District Mineral Foundation Trust Rules, 2016
(2)Affected people:-(a)The following shall be considered as directly affected people:(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 Panchyat.(b)Persons affected by mining shall include people who have legal and occupational rights over the land being mined and also those with usufruct and traditional rights(c)Affected families shall be identified, as far as possible, in consultation with local/elected representatives of Gram Panchyat or the Urban Local Body as the case may be.(d)The District Mineral Foundation shall prepare and maintain an updated list of such affected persons or local communities.(e)The District Mineral Foundation shall prepare and maintain an updated list of such affected people.
