Section 6(2) in Chhattisgarh District Mineral Foundation Trust Rules, 2015
(2)"Affected People" includes :-(a)People living/working in affected areas and the following shall be included under 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 (No. 30 of 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 (No 30 of 2013).(iii)Any other as appropriately identified by the concerned Gram Sabha.(b)Persons affected by mining should also include those people who have legal and occupational rights over the land being mined, and also those with usufruct and traditional rights.(c)Affected families should be identified, as far as possible, in consultation with elected representative of Gram Sabha.(d)The Trust shall prepare and maintain and updated list of such affected persons/local communities.
