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[Cites 0, Cited by 0] [Section 38V(4)] [Section 38V] [Entire Act]

Union of India - Subsection

Section 38V(4)(i) in The Wild Life (Protection) Act, 1972

(i)core or critical tiger habitat areas of National Parks and sanctuaries, where it has been established, on the basis of scientific and objective criteria, that such areas are required to be kept as inviolate for the purposes of tiger conservation, without affecting the rights of the Scheduled Tribes or such other forest dwellers, and notified as such by the State Government in consultation with an Expert Committee constituted for the purpose;