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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(6) in Orissa Minor Minerals Concession Rules, 2004

(6)No prospecting license or mining/quarry lease or quarry permit or auction of source shall be granted in any forest land without prior approval of Government of India as required under the Forest (Conservation) Act, 1980.