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[Cites 0, Cited by 4] [Section 26A(1)] [Section 26A] [Entire Act]

Union of India - Subsection

Section 26A(1)(b) in The Wild Life (Protection) Act, 1972

(b)any area comprised within any reserve forest or any part of the territorial waters, which is considered by the State Government to be of adequate ecological, faunal, floral, geomorphological, natural or zoological significance for the purpose of protecting, propagating or developing wild life or its environment, is to be included in a sanctuary, the State Government shall issue a notification specifying the limits of the area which shall be comprised within the sanctuary and declare that the said area shall be sanctuary on and from such date as may be specified in the notification: