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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

Union of India - Subsection

Section 18A(1) in The Wild Life (Protection) Act, 1972

(1)When the State Government declares its intention under sub-section (1) of section 18 to constitute any area, not comprised within any reserve forest or territorial waters under that sub-section, as a sanctuary, the provisions of sections 27 to 33-A (both inclusive) shall come into effect forthwith.