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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(1) in Gujarat District Mineral Foundation Rules, 2016

(1)The Annual Plan shall be prepared in the format prescribed by the State Level Co-ordination Committee and shall contain particulars of plans, programmes and projects including, type, quantum, budget and time for completing the same: Provided that, in case of a Scheduled Area, approval of the Gram Sabha shall be required for formulation and implementation of all plans, programmes and projects.