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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(2) in Gujarat Minor Mineral Concession Rules, 2010

(2)In case of granting quarry Parwana in the Schedule area, the Competent Authority shall obtain, prior to granting quarry Parwana, the recommendations of the Gram Sabha in whose area the quarry land is situated.