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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(3)(b) in Uttarakhand River Valley (Development and Management) Act, 2005

(b)the local inhabitants may take minor minerals for their household requirement without obtaining permission of the Authority if such mining does not come with in the preview of sub-section (3) of this section and subject to the fulfillment of conditions specified in other laws and rules prevailing for the time being in force.