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Guidelines regarding prior approval of Central Government under the Forest (Conservation) Act, 1980 (FC Act) for areas falling in the mining leases which were or are recorded as ‘forest’ in the Government record on or after the day the FC Act came into force, but while processing and or approving the proposals under the FC Act for use of forest land falling in such mining leases for mining purposes, such areas were treated as ‘non-forest – reg


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Related judgement on Guidelines regarding prior approval of Central Government under the Forest (Conservation) Act, 1980 (FC Act) for areas falling in the mining leases which were or are recorded as ‘forest’ in the Government record on or after the day the FC Act came into force, but while processing and or approving the proposals under the FC Act for use of forest land falling in such mining leases for mining purposes, such areas were treated as ‘non-forest – reg