- The Board shall not recommend following class of lands for the purpose of setting up of projects or for investment promotion under this Act-(i)Khazan land and low lying paddy fields except for the purpose of activities as permissible thereon, such as, agriculture, dairy farming and other allied activities;(ii)Sloppy land with a gradient of more than 25%;(iii)Forest lands and wild life areas except for the purpose of activities as permissible thereon, such as gaming reserve, sanctuary lodges, eco-tourism, forest tourism, etc.;(iv)Coastal Regulatory Zone areas except where the foreshore facilities are required;(v)Tenanted agricultural land except for agricultural activities carried out by tenant/deemed purchaser.Explanation. - The aforesaid activities shall be permitted subject to the approval by the relevant authorities under the relevant laws.
