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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(b) in The Forest (Conservation) Rules, 2003

(b)[ In case a proposal involves forest land more than one hundred hectares or renewal of lease, Regional Office shall within forty-five days of the receipt of the proposal complete in all respects from the State Government or the Union territory Administration, as the case may be, inspect the forest land proposed to be diverted and prepare a site inspection report: