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[Cites 0, Cited by 0] [Section 38V(5)] [Section 38V] [Entire Act]

Union of India - Subsection

Section 38V(5)(ii) in The Wild Life (Protection) Act, 1972

(ii)the concerned agencies of the State Government, in exercise of their powers under this Act, establishes with the consent of the Scheduled Tribes and such other forest dwellers in the area, and in consultation with an ecological and social scientist familiar with the area, that the activities of the Scheduled Tribes and other forest dwellers or the impact of their presence upon wild animals is sufficient to cause irreversible damage and shall threaten the existence of tigers and their habitat;