Section 6(3)(e) in The Forest (Conservation) Rules, 2003

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Union of India - Subsection

Section 6(3)(e) in The Forest (Conservation) Rules, 2003

(e)[ the District Collector shall-

(i)complete the process of recognition and vesting of forest rights in accordance with the provisions of the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 (2 of 2007) for the entire forest land indicated in the proposal;

(ii)obtain consent of each Gram Sabha having jurisdiction over the whole or a part of the forest land indicated in the proposal for the diversion of such forest land and compensatory and ameliorative measures, if any, having understood the purposes and details of diversion, wherever required; and

(iii)forward his findings in this regard to the Conservator of Forests;

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Union of India - Subsection

Section 6(3)(e) in The Forest (Conservation) Rules, 2003