Section 4(2)(vi) in The Ministry of Environment, Forest and Climate Change

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(vi) in The Ministry of Environment, Forest and Climate Change

(vi)any construction of a permanent nature except for boat jetties within fifty metres from the mean high flood level observed in the past ten years calculated from the date of commencement of these rules; and,

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 4(2)(vi) in The Ministry of Environment, Forest and Climate Change